Section 8(3) in Punjab Relief of Indebtedness Act, 1934
(3)The Chief Commissioner shall notify in the Official Gazette-(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.
