(4)Upon issue of the notified order sub-section (1):(a)the authorities of the concerned University shall be deemed to have been superseded and the members thereof holding office immediately before the issue of the notified order shall be deemed to have vacated their offices as such;(b)the concerned Vice-Chancellor shall be deemed to have vacated his office as such;(c)the powers and functions of the authorities and the Vice-Chancellor shaft, during the operation of the notified order, be exercised and performed by the Administrator;(d)the Administrator shall for the purpose of signing the Diplomas granted by such University, be designated as the Vice-Chancellor thereof;(e)every person ceasing to hold office as aforesaid and having possession; custody or control of any property of, or any books, documents of other papers relating to such University shall deliver the property, books, documents and other papers to the Administrator or to such person as may be authorized by the Administrator in this behalf;(f)the State Government may take all necessary steps for securing possession of the properties, books, documents and other papers as aforesaid,
