Section 12(2) in The Mythic Society (Dissolution and Management) Act, 1976
(2)Upon the publication of the notification under sub-section (1) superseding the Board,-(a)all the members of the Board shall, as from the date of supersession vacate their offices as such members ;(b)all the powers and duties which may, by or under the provisions of this Act be exercised and performed by the Board, be exercised and performed by such person or persons as the State Government may direct; and(c)all property vested in the Board shall, during the period of supersession vest in the State Government.
