Section 17 in Bihar Elementary School Education Committee Act, 2007
17. Repeal and Saving.
(a)"The Bihar Rajya Vidyalaya Shiksha Samiti Act, 2000" and all Government orders, notifications, resolution contrary to the provisions of this Act are repealed hereby from the date of enactment of this Act;(b)Notwithstanding such repeal anything done or any action taken under the previous Act and the orders and resolutions, notifications issued by the State Government prior to the commencement of this Act shall be deemed to be done or action taken as if this Act was in force during the period.
