Section 4(10) in Bombay Primary Education Act, 1947
(10)(a)If the term of office of the members of the school board expires during the supersession of the electing district local board or authorised municipality a new school board shall be constituted as provided in sub-sections (1) to (7) until the district local board or authorised municipality as the case may be, is re-established, provided that the members of such school board sbail be nominated by the [State] Government.(b)The term of office of the members of the school board so nominated shall be for such period not exceeding three years as the [State] Government may determine:Provided that if during such period the district local board or authorised municipality, as the case may be, is re-established, the term of office of the members of the school board shall expire on the date on which a new school board is constituted.
