Section 37 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
37. Consequence of Supersession.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, with effect from the date of the order of supersession under section 36-(a)all the members of the Council and the committees constituted under the Act shall vacate their offices;(b)all the powers, duties and functions which, under the provisions of this Act or any rules or regulations made thereunder or of any other law for the time being in force, may be exercised or performed by the Council or any of the committees or the Chairperson of the Council, shall be exercised or performed by an Administrator to be appointed by the State Government in this behalf:Provided that an Administrator appointed under this clause may delegate any of his power, duties or functions to such person as he may think fit or to such body as may be constituted by him;(c)the representatives of the Council on everybody, statutory or otherwise, shall vacate their respective offices as such representatives, and the Administrator may nominate such person or persons to represent the Council on that body as he may think fit.(2)The State Government may, by order published in the Official Gazette, cancel any order made under section 36 and re-establish the Council. On the reestablishment of the Council under sub-section (1) (b) of section 36, the Administrator shall cease to exercise his powers and perform his duties.(3)The terms and conditions of service of the Administrator shall be such as may be fixed by the State Government by order made in this behalf.
