(2)When a Board is superseded by an order under sub-section (1)-(a)all members of the Board shall, on such date as may be specified in the order, vacate their offices as such members but without prejudice to their eligibility for election or nomination under clause (c);(b)during the supersession of the Board, all powers and duties conferred and imposed upon the Board by or under this Act or otherwise by law shall be exercised and performed by the [officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Commanding Officer of the Cantonment"] subject to such reservation, if any, as the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] may prescribe in this behalf; and(c)before the expiry of the period of supersession elections shall be held and nominations made for the purpose of reconstituting the Board.Validity Of Proceedings
