Section 153(1) in The Orissa Grama Panchayats Act, 1964
(1)The Orissa Grama Panchayats Act, 1948 (Orissa Act 15 of 1948) (hereinafter referred to as the said Act) is hereby repealed:Provided that-(a)repeals or amendments of any other enactment by the said Act shall continue to have force and effect as fully and effectively as if such repeals or amendments had been done by virtue of this Act;(b)Gramas, Grama Sasans, Grama Panchayats, Committees and Grama Funds constituted under the said Act shall be deemed to have been constituted under this Act;(c)members, Sarpanches and Naib-Sarpanches holding office in a Grama Panchayat immediately before the date of commencement of this Act shall continue to hold office after the said date and shall, subject to the notification, if any, issued under the provision to Sub-section (2) of Section 17 cease to hold such office, with effect from the 15th day of August, 1965 subject however that provisions relating to disqualification, resignation, and removal and to supersession and dissolution of the Grama Panchayat shall be as provided in this Act;(d)all rules and bye-laws and orders made, notifications and notices issued, licences and permits granted, taxes, rates, tolls and fees levied, imposed or assessed, contracts entered into, suits and proceedings instituted and all -actions taken and things done under the said Act shall be deemed to have been respectively made, issued, granted, levied, imposed or assessed, entered into, instituted, taken or done under this Act and shall continue in force until new provisions are made under the appropriate provisions of this Act;(e)the provisions in respect of the Panchayat Police and Adalti Panchayat contained in Chapters VI and VII of the said Act, and in Schedules II and III thereto shall, subject to the provisions of Section 154 continue to apply as if enacted in this Act :Provided further that elections for filling up a vacancy if any, arising prior to the 15th day of August, 1965, in respect of any office of a member, Sarpanch or Naib-Sarpanch in a Grama Panchayat and elections declared by the State Government to be necessary for constituting a Grama Panchayat and bringing it into office at any time prior to the said date shall be held in accordance with the provisions of the said Act and the rules made thereunder.
