Section 374(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Any appointment, notification, tax, fee, order, scheme, licence, permission bye-law, regulation or from made, issued, imposed or granted under the rules so repealed and in force immediately before the date of commencement of these rules, shall in so far as it is not in consist with the provisions of these rules, continue to be in the force as if made, issued, imposed or granted under these Rules, until superseded or modified by any appointment, notification, tax fee, order, scheme. Licence permission, bye-law, regulation or form made, issued imposed or granted under these Rules.
