Section 26(2) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(2)Upon the publication of a notification under sub-section (1) superseding the Council,-(a)all members of the Council shall, notwithstanding that their term of office had not expired, as from the date of supersession, vacate their offices as such members;(b)all the powers and duties which may, be or under the provisions of this Act, be exercised or performed by or on behalf of the Council shall, during the period of supersession, be exercised and performed by such person or persons as the Government may direct;(c)all property vested in the Council shall, during the period of supersession, vest in the Government.
