Section 2(2) in Bihar District Boards & Local Boards (Control & Management) Act, 1958
(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 till the 31st March, 1974, be exercised and performed by such person or persons as the State Government may, from time to time, appoints in this behalf.Provided that the powers conferred by Section 33 of Bihar and Orissa Local Self Government Act, 1885 (Bengal Act III of 1885) may not be exercised by persons appointed under sub-section (2) without the previous sanction of the State Government; and
