Section 16(2) in Andhra Pradesh Para Medical Board Act, 2006
(2)Where the Government have dissolved a Board under sub-section (1) they shall take steps for the constitution of a new Board under section 3 within six months from the date of such dissolution and on the constitution of such Board the property and funds referred to in sub-section (1) shall revest in that Board.Chapter - IV Powers and Functions of the Board
