Section 44(2) in The Karnataka Public Libraries Act, 1965
(2)If a Local Library Authority is superseded,-(a)all the powers and duties of the Authority shall, during the period of supersession, be exercised and performed by such person or persons as the State Government may from time to time appoint in this behalf;(b)all property vested in the Local Library Authority shall during the period of supersession, vest in the State Government; and(c)on the expiry of the period of supersession, the Local Library Authority shall be reconstituted in the manner provided in this Act.
