Section 151(10) in The Bihar Panchayat Raj Act, 2006
(10)Any appointment, notification, notice, tax, order, scheme, license, permission, Rule, regulation or form made, issued, imposed or granted by the Gram Panchayat, Panchayat Samiti or Zila Parishad which has been dissolved in respect of any part of area subject to the authority of the Gram Panchayat, Panchayat Samiti or Zila Parishad will continue unless and until it is suspended by any appointment, notification, notice, form, order, scheme, license, permission, Rule, regulation or form, made, issued, imposed or granted by such reconstituted Gram Panchayat, Panchayat Samiti or Zila Parishad.
