(2)Notwithstanding such repeal,-(i)in so far as it is not inconsistent with the provisions of the Act, anything done or any action taken under the said Act shall be deemed to have been done or taken under this Act and may be continued and completed under the corresponding provisions of this Act:Provided that, for the purpose of this sub-section, "Public Men" as detained under the said Act shall be deemed to correspond to "public servants" under this Act,(ii)all inquiries and investigations or other proceedings pending before the Commission under the repealed Act shall stand transferred to and be continued by the Lok Ayukta or an Upa-Lok Ayukta, as the case may be, under the provisions of this Act, as if it were commenced before him under this Act,(iii)anything done or deemed to have been done or any action taken or deemed to have been taken under the Kerala Lok Ayukta Ordinance, 1998 (16 of 1998) shall be deemed to have been done or taken under this Act.
