Section 90B in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
90B. [ Consequences of supersession. - [Sections 90A and 90B inserted by W. B. Act 11 of 1972 (as amended by W.B. Act 21 of 1974).]
(1)When an order of supersession has been made under section 90A. then with effect from the date of the order-(a)all Directors and members of the Authority shall vacate their offices;(b)all properties, funds and dues which are vested in or realisable by the Authority shall vest in and be realisable by the Calcutta Metropolitan Development Authority constituted under section 3 of the Calcutta Metropolitan Development Authority Act, 1972 (hereinafter referred to as the Metropolitan Authority) :(c)all contracts and liabilities which are enforceable by or against the Board shall be enforceable by or against the Metropolitan Authority;(d)all the powers and duties which may, under the provisions of this or any other Act or any rule, regulation, bye-law, order ornotification made thereunder, be exercised or performed by the Authority shall be exercised or performed by the Metropolitan Authority;(e)all legal proceedings instituted by or against the Authority may be continued or enforced by or against the Metropolitan Authority;(f)all officers and other employees of the Authority continuing in office immediately before the date of the order shall be deemed to be employed by the Metropolitan Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date.(2)The State Government shall, before the expiration of the period of supersession, re-establish the Authority in accordance with the provisions of this Act.(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 90A or under sub-section (2) of this section].
