Section 25(3) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(3)When the board is superseded, the following consequences shall ensue, that is to say(a)all the members of the Board shall, as from the date of publication of the notification under sub-section (1), vacate their office;(b)all the powers, duties and functions, which may be exercised, performed or discharged by the Board shall, during the period of supersession, be exercised, performed or discharged by such person or persons as may be specified in the notification;(c)ail funds and other property vesting in the Board shall, during the period of supersession, vest in the State Government; and on the reconstitution of the Board such funds and property shall revest in the Board.
