7A. [Chairman and members] [Inserted by Haryana Act No. 20 of 1979.] to hold office during pleasure of State Government.
- Notwithstanding anything contained in section 3 or section 7 or any other provision of this Act, the [Chairman, Chief Administrator and others members] [Substituted by Haryana Act No. 27 of 1980.] of the Board shall hold office during the pleasure of the State Government.
