Section 35A(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)A committee constituted under sub-section (1) shall be deemed to be a committee for all the purposes of this Act, rules and bye-laws and shall continue to function for a period of two years or until such period as a committee for such society is constituted in accordance with the provisions of this Act, rules and bye-laws, whichever expires earlier:Provided that the Government may by notification extend the period of two years so as not to exceed in the aggregate three years.]
