Section 16B(2) in The West Bengal Public Libraries Act, 1979
(2)Upon the dissolution of the Local Library Authority for the former district under sub-section (1). -(a)the members of the said Local Library Authority shall be deemed to have vacated their respective offices, and(b)any committee appointed by the said Local Library Authority under section 14 shall stand dissolved, and the members of the said committee shall be deemed to have vacated their respective offices, forthwith.
