(2)Notwithstanding such repeal, any rule or appointment made, order or direction issued, action taken or anything done prior to such repeal under any of the Acts so repealed shall, in so far as it is consistent with this Act, be deemed to have been made, issued, taken or done under the corresponding provisions of this Act, and shall continue to have effect accordingly unless and until superseded by any rule or appointment made, order or direction issued, action taken or anything done under this Act.
