Section 8(3) in The Punjab Relief of Indebtedness Act, 1934
(3)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall notify in the [(Official Gazette)] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] -(a)the establishment of a board and the appointment of its members; and the board shall be deemed to have been established and its members appointed from the date specified in such notification or notifications;(b)the cancellation of the appointment of any member of a board; and from the date specified in such notification the member shall cease to be a member of the board;(c)the dissolution of a board; and from the date specified in such notification the board shall cease to exist.
