Section 78 in Arunachal Pradesh Municipal Election Rules, 2011
78. Repeal and saving.
(1)The Arunachal Pradesh Municipal Elections Rules, 2010 dated 22.04.2009 are hereby superseded, provided that-(a)such repeal shall not affect the previous operation of the said rules, notifications and orders or anything done or any action taken thereunder ; and(b)any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far may be in accordance with the provisions of these rules.(2)Nothing in these rules shall operate to deprive any person, to whom these rules apply, of any right of appeal which has accrued to him/her under the rules, notifications or orders repealed by sub-rule (1) in respect of any order passed before the commencement of these rules.(3)A petition pending at or preferred after the commencement of there rules against an order made before such a commencement shall be considered and order thereon shall be passed in accordance with these rules.
