Section 147(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)any rules bye-laws, notifications, resolutions or orders made under this Act which, immediately before the establishment of the District Board for the new district or, as the case may be, the transfer of any local area from one district to another, were in force in the local area included in the new district or transferred to any existing district shall continue to be in force in such local areas unless the State Government, by notification, otherwise directs;
