Section 42 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
42.
(1)Where the State Government is satisfied that the purpose for which the Parishad was established under this Act have been substantially achieved or the Parishad has failed in its objectives, so as to render the continued existence of the Parishad in the opinion of the State Government unnecessary, the State Government may, by notification in the Gazette, declare that the Parishad shall be dissolved with effect from such date as may be specified in the notification; and the Parishad shall be deemed to have been dissolved accordingly.(2)From the said date-(a)all properties, fund and dues which are vested in or, realizable by the Parishad shall vest in, or be realizable by, the State Government ;(b)all liabilities which are enforceable against the Parishad shall be enforceable against the State Government;(c)for the purpose of carrying out any work which has not been fully carried out by the Parishad and for the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the Parishad shall be discharged by the State Government.(3)Nothing in this section shall be construed as preventing the State Government from reconstituting the Parishad in accordance with the provisions of this Act.
