Section 53A(3) in The Bihar Intermediate Education Council Act, 1992
(3)Upon the publication of the Notification under sub-section (1) of the Section for supersession of the Council.(a)All members of the Council shall vacate their posts with effect from the date of the supersession of the council.(b)All powers and duties to be exercised and performed by or on behalf of the Council under the provisions of the Act shall be exercised and performed by such persons, during the period of supersession of the Council, as the State Government may direct.
