Section 3(b) in The U.P. Antarim Zila Parishad Act, 1958
(b)in the case of each board affected by clause (a), the Collector shall take over the administration of the affairs of the board and shall so long as the Antarim Zila Parishad is not constituted for his district under this Act exercise, perform and discharge the powers, functions and duties of the Board, the President and committees of the board in respect of all matters including funds and property, whether under the U.P. District Boards Act, 1922 or any other law as if the Collector were the Board, President or Committee, as occasion may be.
