Section 31 in Punjab State Legal Services Authorities Rules, 1996
31. Transitory provisions
. - (1) Notwithstanding anything contained in these rules, the Punjab State Legal Service Board, State Legal Service Committee, District Legal Committees and the Sub-Divisional Level Legal Committees constituted under the Punjab State Grant of Free Legal Service to Poor Rules, 1990, shall continue to function till the State Authority, the High Court Legal Services Committee, the District Legal Service Authorities and the Sub-Divisional Level Legal Service Committees are constituted under these rules and the Additional Director who is Member-Secretary to said District Legal Committee under the aforesaid rules shall continue to function as such, till the constitution of the Authority or the Committee under the provisions of the Act and the rules framed thereunder.
