Section 168A in The Gujarat Co-Operative Societies Act, 1961
168A. [ Transitory provisions. [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.] - Notwithstanding anything contained in this Act and amendments made in view of the Constitutional (Ninety- Seventh Amendment) Act, 2011, the Committees of the societies existing immediately before the commencement of the Gujarat Gujarat 17 of 2013. Co-operative Societies (Amendment) Act, 2013, shall continue till the expiration of their term unless sooner superseded. All the orders of the Administrator or any other order passed by the Registrar shall continue for the period mentioned in such order as if passed under the amended provisions. All proceedings pending before the Registrar or person authorised by him or any other authority under the provisions of this Act shall stand transferred wherever necessary to the Registrar or any authority according to the amended provisions of the Gujarat Co-operative Gujarat 17 of 2013. Societies (Amendment) Act, 2013, as the State Government may notify.]
