Section 56(2) in Bombay Primary Education Act, 1947
(2)When the school board is dissolved or superseded, the following consequences shall ensue-(a)all members of the board shall in the case of supersession as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution, be deemed to have vacated their offices as such members;(b)all powers and duties of the board shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the [State] Government may from time to time appoint in this behalf-,(c)the person or persons appointed under clause (b) may delegate their powers and duties to any individual or committee or sub-committee.
