Section 20(2) in The Kerala Headload Workers Act, 1978
(2)Upon the publication of a notification under subsection (1),-(a)all the members of the committee shall, as from the date of such publication, vacate their offices as such members;(b)all the powers and functions, which may be exercised or performed by the committee, shall, during the period of supersession, be exercised or performed by such person or persons as may be specified in the notification;(c)all funds and other property vesting in the committee shall during the period of supersession, vest in the Government.
