Section 10(2) in The Orissa Grama Rakshi Act, 1967
(2)Notwithstanding such repeal anything done, any action taken, any rules or appointments made or any notifications issued in exercise Ordinance, 1967 (Orissa Ordinance No. 1 of 1967) or the Orissa Grama Rakshi (No. 2) Ordinance, 1967 (Orissa Ordinance No. 9 of 1967) shall be deemed to have been done, taken, made or issued in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done, such action was taken, such rules or appointments were made or such notification was issued.
