Section 38 in The Gujarat Khadi and Village Industries Act, 2006
38. Power of reorganization and dissolution of Board.
(1)If it appears to the State Government necessary or expedient that the Board should be reconstituted or reorganized in any manner whatsoever or that the Board may be dissolved, the State Government may, after consulting the Board, by an order published in the Official Gazette, provide for the reconstitution, reorganization or dissolution of the Board with effect from such date as may be specified in the order.(2)Any order made under sub-section (1), may, in particular, provide for all or any of the following matters, namely:-(a)the dissolution of the Board;(b)the reconstitution or reorganization, in any manner whatsoever, of the Board including the establishment, where necessary, of new Board;(c)the area in respect of which the reconstituted Board or new Board or amalgamated Board shall function or operate;(d)the transfer, in whole or in part, of the assets, rights and liabilities of the Board (including the rights and liabilities under any contract made by it) and the terms and conditions of such transfer;(e)the transfer or re-employment of any officer and employees of the Board to, or by, any such transferee and the terms and conditions of service applicable to such officers and employees after such transfer or reemployment; and(f)such incidental, consequential and supplementary matters as may be necessary for the reconstitution, reorganization or dissolution of the Board.(3)Where an order is made under this section transferring the assets, rights and liabilities of the Board, then, by virtue of that order, such assets, rights and liabilities of the Board shall vest in, and be the asset, rights and liabilities of the transferee.(4)Every order made under this section shall be laid before the State Legislature, as soon as may be, after it is made.Explanation. - For the purpose of this section, mere appointment of additional members in a Board shall not be deemed to be reconstitution or reorganization of that Board.
