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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Western Orissa Development Council Act, 2000

(3)When the Council is superseded by an order under Sub-section (1) -
(a)all nominated members including the Chairman of the Council shall vacate their respective offices with effect from the date of publication of the order;
(b)during the period of supersession, all the powers and functions of the Council shall be exercised and performed by such person or authority as the Government may appoint in that behalf; and
(c)the land and properties of the Council shall, until it is reconstituted vest in the Government.