Section 13(4) in Forward Contracts (Regulation) Act, 1952
(4)On the determination of the period of office of any person or persons appointed under this section the recognised association shall forthwith reconstitute a governing body in accordance with its rules:Provided that until a governing body is so reconstituted, the person or persons appointed under sub-section (1) shall not withstanding anything contained in subsection (1) continue to exercise and perform their powers and duties.
