Section 25(1) in The Gujarat Backward Classes Development Corporation Act, 1985
(1)When the Corporation is dissolved under Section 24,-(i)all directors shall from the date of dissolution vacate their offices;(ii)all powers and duties of the Corporation shall during the period of dissolution be exercised and performed by such person as the State Government may appoint in this behalf;(iii)all funds and other property vested in the Corporation shall during the period of dissolution vest in the State Government.
