Section 5(6) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(6)Where a Council is dissolved, the following consequences shall follow :-(a)all members including the Chairman shall on a date to be specified in the order vacate their offices but without prejudice to their eligibility for renomination;(b)the Council shall be reconstituted by the Cane Commissioner in accordance with the provisions of sub-section (3); and(c)the duties, powers and functions of the Council shall, pending its reconstitution, be discharged, exercised and performed by the Cane Commissioner or such other officer as he may direct.
