Section 6(6) in The U.P. Antarim Zila Parishad Act, 1958
(6)for so long as a Superintendent of Education has not been appointed under the provisions of the U.P. District Boards Act, 1922 in the case of any district, the person for the time being holding the post of Deputy Inspector of Schools in the District under appointment by the State Government or by any other authority to whom the State Government has delegated its powers, shall, for the purposes of administration of the said Act or any other law for the time being in force, exercise, perform and discharge the powers, functions and duties of the Superintendent of Education;
