(3)During the period specified in the order issued under sub-section (2), -(a)where the order provides for any person or persons taking over the management of the Society-(i)all persons holding office as Members of the Council, including the President, shall be deemed to have vacated their offices as such;(ii)the person or persons appointed under sub-section (2) to take over the management of the Society shall exercise all the powers and perform all the duties of the President or Council of the Society, whether at a meeting or otherwise, in respect of the Society;(b)where the order provides for any person or persons taking over the management of any activities of the Society, the person or persons so appointed shall alone be entitled to exercise all the powers and perform all the duties of the President or Council in relation to those activities.
