Section 90B(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)When an order of supersession has been made under section 90A. then with effect from the date of the order-(a)all Directors and members of the Authority shall vacate their offices;(b)all properties, funds and dues which are vested in or realisable by the Authority shall vest in and be realisable by the Calcutta Metropolitan Development Authority constituted under section 3 of the Calcutta Metropolitan Development Authority Act, 1972 (hereinafter referred to as the Metropolitan Authority) :(c)all contracts and liabilities which are enforceable by or against the Board shall be enforceable by or against the Metropolitan Authority;(d)all the powers and duties which may, under the provisions of this or any other Act or any rule, regulation, bye-law, order ornotification made thereunder, be exercised or performed by the Authority shall be exercised or performed by the Metropolitan Authority;(e)all legal proceedings instituted by or against the Authority may be continued or enforced by or against the Metropolitan Authority;(f)all officers and other employees of the Authority continuing in office immediately before the date of the order shall be deemed to be employed by the Metropolitan Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date.
