(2)Notwithstanding such repeal, anything done or action taken (including- any appointment or delegation made, order or direction issued, rules made under that Act etc.) under the said Act shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly unless superseded by anything done or any action taken under relevant provisions of this Act.The Schedule[See section 6 (3)]Form of certificate of appointmentShri....................son of..................resident of..................has been appointed a Home Guard under section 6(3) of the Manipur Home Guards Act, 1989.When lawfully on duty, he shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.Date of appointment.Signature and Seal of the Prescribed Authority.Place:Date:
