Section 3A(7) in U.P. Consolidation of Holdings Rules, 1954
(7)The Consolidation Committee so constituted shall function till the issue of the notification under Section 52 of the Act, unless it is reconstituted or some other authority is appointed in its place under the provisions of sub-rule (10), or unless the term of Land Management Committee, or of any of the Land Management Committees, if the Consolidation Committee was elected by more than one Land Management Committee, has expired. In the latter cases, the Consolidation Committee shall continue to function till such time as the new Land Management Committee or Land Management Committees, as the case may be, elect another Consolidation Committee:Provided that where the newly elected Land Management Committee is likely to be replaced by another Land Management Committee before the issue of notification under Section 52 in respect of the unit, the Director of Consolidation may, for reasons to be recorded, by general or special order, require that the Consolidation Committees already constituted shall continue to function till such time as may be specified by him.
