Section 56(5) in Bombay Primary Education Act, 1947
(5)After the board is superseded it shall be re-established by election, appointment or nomination of members under the provisions of this Act or the rules made thereunder applicable thereto-(a)if no direction has been made under sub-section (4) on the expiration of the period specified in the order of supersession under clause (b) of subsection (1), and(b)if the direction has been made under sub-section (4) on such date as is fixed under that sub-section for the re-establishment of the school board.
