Section 87(2) in The Gujarat Housing Board Act, 1961
(2)Notwithstanding anything contained in sub-section (1) of section 8 but subject to other provisions of this Act a member holding office immediately before the commencement of the Gujarat Housing Board (Amendment) Act, 1972 (Gujarat 1 of 1973), shall continue to hold office for a period of three years from the date of his appointment.]
