Section 10A(2) in The West Bengal Public Libraries Act, 1979
(2)When a Local Library Authority is superseded under sub-section (1), then, with effect from the date or the order of supersession, -(a)all the members of the Local Library Authority shall be deemed to have vacated their offices;(b)the Government may appoint an Administrator or an Ad-hoc Committee consisting of such persons and in such manner as the Government may think fit, and, thereupon, the Administrator or the Ad-hoc Committee, as the case may be, shall exercise all the powers and perform all the duties of the Local Library Authority.
