Section 5(3) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(3)The State Government 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.
