(4)During the period intervening the supersession and reconstitution of the, managing committee or, the governing body, as, the case may be the powers and function of the managing committee or the governing body shall be exercised by such person or person person the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).] may appoint in that behalf.
