Section 30(b) in The Rajasthan Secondary Education Act, 1957
(b)all powers, duties and functions, which under the provisions of this act or any regulations made thereunder or of any other law for the time being in force, are to be exercised by the Board or any Committee thereof or by the Chairman, shall, so long as the supersession order continues to be in force, be exercised and performed by such person (to be called the Administrator) as may be appointed by the State Government in this behalf:
