Section 3A(1) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(1)The Faculty established under section 3 and functioning and operating in the States of Punjab and Haryana, the Union Territory of Chandigarh and the part of the Union Territory of Himachal Pradesh to which this Act extends, immediately before the appointed day as defined in the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution and Reorganisation) Order, 1970, issued under Section 4 of the Inter-State Corporation Act, 1957 (Central Act 38 of 1957), shall, as from that date, stand dissolved and the members thereof shall, notwithstanding anything contained in section 7, cease to hold office as such members and a new Faculty shall be constituted by the State Government concerned for each of the States of Punjab and Haryana in accordance with sub-section (2).
