Section 200 in The Himachal Pradesh Panchayati Raj Act, 1994
200. Repeal and savings.
(1)On and from the date of commencement of this Act, the Himachal Pradesh Panchayat Raj Act, 1968 (19 of 1968), shall stand repealed (hereinafter referred to as the repealed Act):Provided that the repeal shall not affect, -(a)the previous operation of the repealed Act, or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Act, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed Act, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or, remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enforced:Provided further that subject to the preceding proviso anything done or any action taken (including any appointment, or delegation made notification, notice, order, instruction or direction issued, rule, regulation, bye-laws, form, or scheme framed, certificate obtained, permit or licence granted, registration affected, tax imposed or fee or rate levied), under the repealed Act shall, in so far as it is in force immediately before the coming into force of this Act and is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.(2)The existing Panchayats shall continue till the expiration of their duration, unless sooner dissolved under the provisions of this Act or by a resolution passed to that effect by the Legislative Assembly.(3)The arrangement existing for the Gram Panchayat, Panchayat Samiti and Zila Parishad under the repealed Act shall continue, until the corresponding Gram Panchayat, Panchayat Samiti and Zila Parishad, as the case may be, is constituted under this Act.(4)The Deputy Commissioner shall apportion the assets and liabilities of the existing Gram Panchayats, amongst the corresponding Gram Panchayats constituted under this Act, according to the guidelines issued by the State Government for the purpose.(5)The Deputy Commissioner shall apportion the assets and liabilities of the Panchayat Samitis and the Director shall apportion the assets and liabilities of the Zila Parishad, in the event of their bifurcation or re-organization, as the case may be.(6)The assets and liabilities shall be apportioned in accordance with the guidelines issued by the State Government from time to time for this purpose.
