Section 10 in Gujarat Panchayats (Amendment) Act, 1976
10. Saving.- Nothing in the principal Act as amended by sections 2 to 7 and 9 of this Act shall operate to invalidate the constitution and functioning of any panchayat or of any committee thereof validly constituted under the principal Act before the coming into operation of the Gujarat Panchayats (Amendment) Ordinance, 1975 (Guj. Ord. No. 3 of 1975) and functioning immediately before the commencement of this Act and every such panchayat or committee shall, subject to the provisions of the principal Act, continue to function after such commencement until the expiry of its term as if this Act had not been enacted.
