Section 23(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(2)On the publication of a notification under sub-section (1),—(a)all Directors of the Board shall, from the date of such publication, be deemedto have vacated their offices as Directors;(b)all the powers and duties which may be exercised or performed by the Boardshall, during the period of supersession shall be exercised or performed by such officer orofficers, as may be specified in the notification; and(c)all funds and other properties vested in the Board shall, during the period ofsupersession, vest in the Government.
