(3)[ Notwithstanding anything contained in sub section (1), the Chairman, Secretary and Members of the Board notified vide Haryana Government notification No. 1662-ARIV-70/1810 dated the 20th January, 1971, under sub section (2) shall continue to function as such until a new Chairman, Secretary and Members are nominated and notified in accordance with the provisions of section 4.] [Inserted vide Haryana Act No. 32 of 1976.]
