Section 85(2) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(2)Notwithstanding such repeal,-(a)the provisions of the said enactments shall apply in relation to arbitral proceedings which commenced before this Act came into force unless otherwise agreed by the parties by this Act shall apply in relation to arbitral proceedings which commenced on or after this Act comes into force;(b)all rules made and notifications published, under the said enactments shall, to the extent to which they are not repugnant to this Act be deemed respectively to have been made or issue under this Act.
