(2)Upon the publication of a notification under sub-section (1) superseding the Commissioners, the following consequences shall ensue:-(a)all the Commissioners shall, as from the date of supersession, vacate their offices as such Commissioners;(b)all the powers and duties which may, by or under the provisions of this Act or of any other law, be exercised or performed by or on behalf of the Commissioners, shall, until the Commissioners are reconstituted under clause (b) or clause (c) of sub-section (3), be exercised and performed by such person or persons as the Central Government may direct;(c)all property vested in the Commissioners shall, until the Commissioners are reconstituted under clause (b) or clause (c) of sub-section (3), vest in the Central Government.
