Section 129(1A) in The Himachal Pradesh Panchayati Raj Act, 1994
(1A)The Up-Pradhan of a Gram Panchayat elected before the commencement of the Himachal Pradesh Panchayati Raj (Amendment) Act, 2008 shall continue to be governed by the provisions of the Act and the rules made thereunder as if the Himachal Pradesh Panchayati Raj (Amendment) Act, 2008 has not come into force.
