Section 175 in The Rajasthan District Boards Act, 1954
175. Consequences of supersession of Board.
- When the Board is superseded by an order under section 173 -(a)all members of the Board, including the Chairman shall, on a date to be specified in the order vacate their offices as such, but without prejudice to their eligibility for election or co- option under clause (d);(b)during the supersession of the Board such person or persons not being the members or Chairman of the Board so superseded as the State Government appoints in that behalf may exercise and shall perform, so far as may be, the powers and duties of the Board, and shall be deemed the Board for all purposes;(c)during such supersession, all property vested in the Board shall, pending or in default of an appointment of a person or persons under clause (b), vest in the State Government; and(d)before the expiry of the period of supersession, elections shall be held or co-options made or both, as the case may be, for the purpose of reconstituting the Board.
