Section 9 in Assam Panchayat Employees (Provincialisation) Act, 1999
9. Repeal and Saving.
(1)The State Government Notification No. PDA. 169/91/70 provincialising the services of 4565 number of Panchayat Employees of Gaon Panchayat and Mahkuma Parishads constituted under the Assam Panchayati Raj Act, 1972 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the order so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
