Section 5(3) in The Punjab Local Authorities (Aided Schools) Act, 1959
(3)An order under sub-section (2) may be made within a period of six months of the date of expiry of the initial order and where an order is passed under the sub-section for continuing in force the initial order, the order so passed shall have effect from the date of expiry of the initial order and shall be deemed to be in force during the period intervening the date of expiry of the initial order and the date on which an order is passed under sub-section (2) and shall not be called into question before any court or other authority merely on the ground that it was passed after the expiry of the initial order.
