Section 14(2) in Bihar State University (Constituent Colleges) Service Commission Act, 1987
(2)Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Ordinance or notwithstanding anything contained in this Act, anything done or any action taken in exercise of any power conferred by or under the Bihar State University Act, 1976 and the Patna University Act, 1976 shall be deemed to have been done or taken in exercise of powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.
