Section 125(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(2)The repeal of the said Regulation shall not affect,-(a)the previous operations of the said Regulation or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Regulation, or(c)any penalty, forfeiture or punishment incurred, in respect of any offence committed against the said Regulation, or(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Regulation had not been promulgated.The First Schedule(See sections 20 and 60)The Oath of OfficeI, .............................................................................. having been elected as member/ Sarpanch/ Upa-Sarpanch/ President/ Vice-President of ................................. Gram Panchayat/ District Panchayat do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, and that I will uphold the sovereignty and integrity of India and that I will faithfully and conscientiously discharge the duties of my office to the best of my ability, knowledge and judgement without fear or favour or ill-will.Place:Signature.Date:The Second Schedule(See section 29)Matters within the Jurisdiction of Gram Panchayat(A)General Functions:-
