Section 30(ii) in Himachal Pradesh Board of School Education Act, 1968
(ii)notwithstanding anything contained in this Act or the Regulations made thereunder, the Board shall provide for such period, and in such manner, as may be prescribed, for the instructions, teaching and training of students of institutions situated within Himachal Pradesh and admitted to the privileges of the Punjab University, Chandigarh, who before the date of the commencement of this Act were studying or were eligible for the examination of the said University in secondary education and for the examination of such students and others in accordance with the courses of studies of the said University.
