Section 14 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
14. Saving.
- Notwithstanding the repeal of Bihar Panchayat Raj Act, 1947 (Bihar Act 7,1947) the appointments of the Panchayat Sewaks made under Section 77 of the said Act and directions issued in this regard from time to time by the Government shall continue to be valid.
