Section 125(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)With effect from the date of dissolution of the Guwahati Development Authority specified in Section 124.(a)all the members including the chairman, or other person constituting committee or committees of the Guwahati Development Authority shall vacate their respective offices;(b)all properties, funds and dues which are vested in or realisable by the Guwahati Development Authority shall vest in an be realisable by the Guwahati Metropolitan Development Authority;(c)all contracts and liabilities which are enforceable by or against the Guwahati Development Authority shall be enforceable by or against the Guwahati Metropolitan Development Authority;(d)all legal proceedings instituted by or against the Guwahati Development Authority may be continued or enforced by or against the Guwahati Metropolitan Development Authority;(e)all officers and other employees of the Guwahati Development Authority continued in office immediately before the date of the order shall be deemed to be employed by the Guwahati Metropolitan Development Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date;(f)all the powers and duties which may, under the provisions of this Act or any other Act or any rule, regulation, bye-law order or notification made thereupon, be exercised or performed by the Guwahati Development Authority shall be exercised or performed by the Guwahati Metropolitan Development Authority The State Government shall before the dissolution of the Guwahati Development Authority, constitute the Guwahati Metropolitan Development Authority in accordance with the provisions of this Act.
