Section 18(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(3)Every non-hereditary trustee or a pujari lawfully holding office on the date as may be specified by the Government in this behalf shall be deemed to have been duly appointed under this Act for the unexpired portion of his term of office or if there is no fixed term of office, for the next period of five years.
