Section 2 in The Bihar District Boards and Local Boards (Control and Management) Act, 1958
2. Vacation of office by members of District Boards and Local Boards.
(1)Notwithstanding anything contained in the Bihar and Orissa Local Self-Government Act, of 1885 (Bengal Act III of 1885) (hereinafter referred to as the said Act), or the Rules made thereunder, the State Government may, by an order notified in the Official Gazette, direct that the members including the Chairman and the Vice-Chairman of any District Board or Local Board in the State of Bihar as constituted under the said Act, shall, with effect from a date to be specified in such order, vacate their respective offices and their offices shall be deemed to be vacant from that date.(2)[ When an order under sub-section (1) has been made the powers, functions and duties conferred or imposed by or under the said Act or any other Act or rules made thereunder on the district Board or Local Board or on the Chairman, Vice-Chairman, any officer or Committee, as the case may be, shall, for a period [not exceeding five years] be exercised and performed up to the 31st March, 1968 by such persons as the State Government may, from time to time, appoint in this behalf.] [Substituted by section 2 of Bihar Act XVI of 1966, dated 30.11.1966.]
