(2)Upon the publication of a notification Under Sub-section (1) superseding a Committee of Management, the Chairman and all the members of such committee shall as from the date of supersession, vacate their offices and all the powers and duties which may, by or under the provisions of this Act or any other law for the time being in force be exercised or performed by or on behalf of the Committee of Management shall during the period of supersession be exercised by such person or persons as the State Government, having regard to the provisions of Section 55, may direct.
