Section 4(b) in Coal Mines Labour Welfare Fund (Repeal) Act, 1986
(b)all properties movable and immovable including cash balances, reserve funds, investments and moneys lying to the credit of the Housing Board and all rights and interests in, or arising out of such properties as were immediately before the appointed day, in the ownership, possession power or control of the Housing Board, and all books of account, registers and records and all other documents of whatever nature relating thereto, shall vest in the Central Government.
