Section 2(1) in The Bihar District Boards and Local Boards (Control and Management) Act, 1958
(1)Notwithstanding anything contained in the Bihar and Orissa Local Self-Government Act, of 1885 (Bengal Act III of 1885) (hereinafter referred to as the said Act), or the Rules made thereunder, the State Government may, by an order notified in the Official Gazette, direct that the members including the Chairman and the Vice-Chairman of any District Board or Local Board in the State of Bihar as constituted under the said Act, shall, with effect from a date to be specified in such order, vacate their respective offices and their offices shall be deemed to be vacant from that date.
