Section 3 in The U.P. Antarim Zila Parishad Act, 1958
3. District Board to cease to function.
- Notwithstanding anything contained in the U.P. District Boards Act, 1922 and as from the first day to May, 1958:(a)all District Boards in Uttar Pradesh including the Sub-District Board of Bhadohi and all committees of such boards constituted under the aforesaid Act shall cease to function and all members and the President of each such boards and all members of each such committee shall vacate and be deemed to have vacated their respective offices, and(b)in the case of each board affected by clause (a), the Collector shall take over the administration of the affairs of the board and shall so long as the Antarim Zila Parishad is not constituted for his district under this Act exercise, perform and discharge the powers, functions and duties of the Board, the President and committees of the board in respect of all matters including funds and property, whether under the U.P. District Boards Act, 1922 or any other law as if the Collector were the Board, President or Committee, as occasion may be.
