(2)Until the Committee is duly established under sub-section (1), the State Government may, by notification in the Official Gazette, appoint a temporary Committee for the purposes of this Act consisting of two or more persons appointed by the State Government in this behalf; and one of them may be appointed as the Chairman thereof. Upon the establishment of the Committee under sub-section (1) the members constituting the temporary Committee shall vacate their office, and the temporary Committee shall cease to exercise any powers or duties under this Act and shall hand over all the property vested in it, and the management of the endowment and registered trusts to the Committee duly establishment under sub-section (1).
