Section 24(2) in Bihar Secretariat Service Act, 2007
(2)Notwithstanding such repeal, any thing done or any action taken in the exercise of any power conferred by or under the said Acts and the Rules shall be deemed to, have been done or taken in the exercise of the powers conferred by or under this Act or the Rules made under this Act as if this Act or the Rules made under this Act were in force on the day on which such thing or action was done or taken.
