52A. [ Power to appoint a person to exercise powers of the Board or the President. [Inserted vide O. A. No. 4 of 1974.]
- If, at any time the Board ceases to function by reason of any decision of any Court or otherwise, the State Government may cease all or any of the powers and duties of the Board or its President to be exercised and performed by a person appointed in that behalf till the date of assumption of office by the new Board.]
