Section 25 in The Khadi And Village Industries Commission Act, 1956
25. Dissolution of the Commission.
(1)The Central Government may, by notification in the Official Gazette, direct that the Commission shall be dissolved from such date as may be specified in the notification and thereupon the Commission shall be deemed to be dissolved accordingly.(2)On and from the said date--(a)all properties and funds which, immediately before the said date, were in the possession of the Commission for the purposes of this Act shall vest in the Central Government; and(b)all members shall vacate their office as members of the Commission.(3)[ Any time after the issue of the notification under sub-section (1), the Central Government may re-establish the Commission in accordance with the provisions of section 4 and on and from the date of the re-establishment of the Commission, the properties and funds which had previously vested in the Central Government under clause (a) of sub-section (2) shall stand vested in the Commission so re-established] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ]
