10A. [ Transitional provision for continuance of Chairman and certain trustees of the Board. [Inserted by Act 52 of 1975 s. 48, (w.e.f. 16-2-1976)]
Every person holding office, immediately before the notified date, as Chairman under clause (a) of section 10 or as trustee, not being an officer of the Reserve Bank, nominated under clause (b) of that section or as executive trustee appointed under clause (f) thereof shall, notwithstanding the amendment of this Act by the Public Financial Institutions Laws (Amendment) Act, 1975 (52 of 1975), continue, subject to the same conditions, to hold office for the unexpired portion of his term.]
