Section 10A(2) in The United Provinces Indian Medicine Act, 1939
(2)Upon the appointment of the Controller under sub-section (1),-(a)all members of the Board including the President and the Vice-President shall, cease to be such members, President or Vice-President;(b)the advisory Committee, if any, appointed under sub-section (1) of Section 17 shall stand dissolved;(c)all members (including the Chairman) of the Faculty, except the Director of Ayurvedic and Unani Services, Uttar Pradesh shall cease to hold office and the Controller, together with the aforesaid director shall constitute the Faculty;(d)all powers, functions and duties of the Board, the President and the Vice-President shall be vested in and be exercised, performed and discharged by the Controller and the Controller shall be deemed to be the Board, the President or the Vice-President as the occasion may require.
