Section 9(2) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(2)When the Board is dissolved under sub-section (1) aforesaid,-(a)all members, not withstanding that their term of office has not expired, shall, from the date of dissolution, vacate their offices as such members;(b)all powers and duties of the Board shall, during the period of dissolution, be exercised and performed by such person or persons as the Government may appoint in this behalf and their remuneration shall be such as may be prescribed;(c)all funds and other properties vested in the Board shall, during the period of dissolution, vest in the Government; and(d)as soon as the period of dissolution, expires, the Board shall be reconstituted in accordance with the provisions of this Act.Chapter – III FINANCE, ACCOUNTS AND AUDIT
