Section 22(1) in The Orissa Lokpal and Lokayuktas Act, 1995
(1)Notwithstanding anything contained in this Act and the Orissa Lokpal and Lokayuktas (Repeal) Act, 1992-(i)any complaint involving a grievance or an allegation or investigation which was pending before the Lokpal immediately before the repeal of the Orissa Lokpal and Lokayuktas Act, 1970 shall be deemed to be validly subsisting; and(ii)Investigation, proceeding or remedy in relation to any right, privilege, obligation, liability, penalty, forfeiture or punishment which was pending under the repealed Act referred to in Clause (i), shall be continued or, as the case may be, enforced, for the purposes of this Act.
