(2)When a committee is so dissolved, the following consequences shall ensure:-(a)all members of the committee shall, from the date of the notification, vacate their seats;(b)all powers and duties of the committee may, until the committee is reconstituted, be exercised and performed by such persons as the State Government may appoint in this behalf;(c)all property vested in the committee shall, until the committee is reconstituted, vested in the State Government.
