Section 33(2) in Punjab State Legal Services Authorities Rules, 1996
(2)Notwithstanding such repeal, anything done or any action taken (including applications admitted or legal aid granted) by the Punjab State Legal Services Board, State Legal Services Committee, District Legal Committees or the Sub- Divisional Level Legal Committees (hereinafter referred to as Board, the Committee or Authority, as the case may be) immediately before the commencement of these rules in the exercise or purported exercise of its powers and authority conferred by or under the rules so repealed, shall be deemed to have been validly done or taken as if these rules had been in force at all material times and, accordingly, anything done or any action taken by the Board, Committees or the authority as the case may be, shall be deemed to have been done or taken by the State Authority, or as the case may be, by the corresponding Legal Services Authority or Committees constituted under the Act.
