So long as this Act remains in force all property, movable or immovable, of or belonging to the Indian Coffee Cess Committee shall vest in the Board and all debts and liabilities of the said Committee shall be transferred to the Board, and the officers and servants of the said Committee shall be officers and servants on the staff of the Board and the said Committee shall be suspended.[6-A. Consultation with the Board.-Before taking any action touching the affairs of the Board under this Act, the Central Government shall ordinarily consult the Board:Provided that no action taken by the Central Government shall be invalid or called in question merely on the ground that the action was taken without such consultation.]
