Section 33(2) in The Chhattisgarh Primary Education Act, 1961
(2)Notwithstanding such repeal under sub-section (1) any order or scheme made by, any notification issued, anything done, any action taken or any proceedings commenced in exercise of the powers conferred by or under the enactments hereby repealed shall be deemed to have been made, issued, done, taken or commenced in exercise of the powers conferred by or under this Act.
