Section 51(2) in The Delhi Urban Shelter Improvement Board Act, 2010
(2)Upon the publication of the notification under sub-section (1) dissolving the Board-(a)all properties, funds and dues, which are vested in or realizable by, the Board, shall vest in, or be realizable by, the Government;(b)all lands placed at the disposal of the Board shall revert to the Government; and(c)services of all the officials and officers working under the Board shall be deemed to be transferred to the Government.
