Section 171(f) in The Bihar Panchayat Raj Act, 2006
(f)Notwithstanding such repeal the Gram Panchayats, Panchayat Samiti and Zila Parishads, which were validly constituted under the repealed Act, shall continue to function till the constitution and the first meeting of Gram Panchayats, Panchayat Samiti and Zila Parishads under this Act.
