Section 11(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)When the council is dissolved under sub-section all members of the council, including the Chairman an Secretary shall from the date of dissolution, be deemed to vacated their offices, but without prejudice to their bility for re-appointment or re-nomination and all power duties of the council, shall during the period of dissolution exercised and performed by such person or persons as the Government may appoint in this behalf.
