Section 3(3) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013
(3)The repeal of the Acts under sub-section (1) shall not affect -(a)the previous operation of the repealed Acts or anything duly done or suffered thereunder ;(b)any agreement, contract, right, privilege, obligation or liability acquired, accrued or incurred under the repealed Acts;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed under the repealed Acts;(d)any investigation, legal proceedings or remedy in respect of any such agreement, contract, right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced as if the repealed Acts had not been repealed;(e)any appointments made by the School Boards and Local Committees, as per the Government orders, issued from time to time ; and(f)subject to the provisions of the Right of Children to Free and Compulsory Education Act, 2009, (35 of 2009). the schools established under the repealed Acts.Explanation. - For the purposes of this section, the expressions " School Boards " and " Local Committees" means the Boards and Committees dissolved under clause (a) of sub- section(2).
