Section 125 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
125. Repeal and Savings.
(1)The Dadra and Nagar Haveli Panchayats Regulation, 1965 is hereby repealed.(2)The repeal of the said Regulation shall not affect,-(a)the previous operations of the said Regulation or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Regulation, or(c)any penalty, forfeiture or punishment incurred, in respect of any offence committed against the said Regulation, or(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, 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 Regulation had not been promulgated.The First Schedule(See sections 20 and 60)The Oath of OfficeI, .............................................................................. having been elected as member/ Sarpanch/ Upa-Sarpanch/ President/ Vice-President of ................................. Gram Panchayat/ District Panchayat do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, and that I will uphold the sovereignty and integrity of India and that I will faithfully and conscientiously discharge the duties of my office to the best of my ability, knowledge and judgement without fear or favour or ill-will.Place:Signature.Date:The Second Schedule(See section 29)Matters within the Jurisdiction of Gram Panchayat(A)General Functions:-(1)Preparation of annul plans for the development of the Gram Panchayat area;(2)Providing relief in natural calamities;(3)Removal of encroachments of Gram Panchayat properties;(4)Organising voluntary labour and contribution for community works;(5)Maintenance of essential statistics of the village.(B)All the following matters, namely:-
