Section 80(2) in Uttaranchal Value Added Tax Act, 2005
(2)Any person appointed as President or Member of Appeal Tribunal under the Repealed Act or, as the case may be, the Repealed Ordinance, and continuing in office immediately before commencement of this Act shall, on and from such date, be deemed to have been appointed under this Act and shall continue in office as such till such person holds such office in Appeal Tribunal and such officer shall exercise the powers vested in him and perform the duties cast under this Act, Rules made or Notifications issued thereunder;
