(2)When the Commission is dissolved under sub-section (1), or whenever its term-expires. the following consequences shall ensue:-(a)all the members of the commission including the chairman and vice chairman shall, on the date of dissolution vacate their respective offices but without prejudice to their eligibility for re-nomination;(b)all powers and duties of the commission shall, during the period of dissolution, be exercised and performed by such administrator as the State Government may appoint in this behalf; and(c)all property vested in the commission shall, during the period of dissolution, vest in the State Government.
