(1)The Joint Cadre of Assistants of Secretariat and Attached offices Act, 1989 (Bihar Act 9 of 1989), the Joint Cadre of Assistants of Secretariat and Attached offices(Amendment) Act, 1993 (Bihar Act 24 of 1993) and the Joint Cadre of Assistants of Secretariat and Attached offices Rules, 1992 (as amended from time to time) are hereby repealed.(2)Notwithstanding such repeal, any thing done or any action taken in the exercise of any power conferred by or under the said Acts and the Rules shall be deemed to, have been done or taken in the exercise of the powers conferred by or under this Act or the Rules made under this Act as if this Act or the Rules made under this Act were in force on the day on which such thing or action was done or taken.
