Section 3(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)The members of the Board of Management, the Academic Council and other authorities of the existing University shall be deemed to have been appointed, elected, nominated or co-opted as such member of the corresponding authority of the University set up under this Act, and shall cease to be such members on expiry of the period of three months from the commencement of this Act or on the day on which the corresponding authorities of the University are constituted under this Act whichever is earlier.
