Section 38(2) in The Gujarat Khadi and Village Industries Act, 2006
(2)Any order made under sub-section (1), may, in particular, provide for all or any of the following matters, namely:-(a)the dissolution of the Board;(b)the reconstitution or reorganization, in any manner whatsoever, of the Board including the establishment, where necessary, of new Board;(c)the area in respect of which the reconstituted Board or new Board or amalgamated Board shall function or operate;(d)the transfer, in whole or in part, of the assets, rights and liabilities of the Board (including the rights and liabilities under any contract made by it) and the terms and conditions of such transfer;(e)the transfer or re-employment of any officer and employees of the Board to, or by, any such transferee and the terms and conditions of service applicable to such officers and employees after such transfer or reemployment; and(f)such incidental, consequential and supplementary matters as may be necessary for the reconstitution, reorganization or dissolution of the Board.
