Section 4 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
4. Consequences of establishment of the Board
- On the establishment of the Board under section 3, -(a)the Punjab State Board of Technical Education (hereinafter referred to as the Dissolved Board) as existing on or before the commencement of this Act, shall stand dissolved;(b)any property whether movable or immovable, belonging to the Dissolved Board, shall vest in the Board;(c)all the rights and liabilities of the Dissolved Board shall be deemed to be the rights and liabilities of the Board;(d)all persons employed in the Dissolved Board immediately before the date of establishment of the Board, shall be deemed to be employed by the Board and shall hold office under the Board on the same terms and conditions as were applicable to them under the Dissolved Board; and(e)every institution affiliated to the Dissolved Board immediately before the date of establishment of the Board, shall be deemed to be affiliated to the Board, subject to the provisions of this Act.
