(2)When the Board is superseded under the provisions of sub-section (1)-(a)all trustees and all members of any Committee appointed by the Board shall, from the date of the publication of the notification under that sub-section, vacate their offices as such trustees and members,(b)all powers and duties of the Board shall, during the period of supersession, be exercised and performed by such person or persons as the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may appoint in this behalf,(c)all funds and other property vested in the Board shall, during the period of supersession, vest in [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government, and(d)before the expiration of the period of supersession the Board shall be reconstituted in accordance with the provisions of section 4.
