Section 12(2) in The Railway Companies (Emergency Provisions) Act, 1951
(2)On the cancellation of any such appointment as is referred to in sub-section (1), the Central Government may--(a)direct that all the property, effects and actionable claims of the railway company shall revest in the persons in whom they were vested before the issue of the notified order under section 3; or(b)reconstitute by fresh appointment a new body of persons to take charge of the management and administration of the whole affairs of the railway company, whether as directors or managers or in any other capacity:Provided that no such direction or fresh appointment shall be made except in pursuance of a resolution passed by the shareholders of the railway company at a meeting called for the purpose by the directors appointed under section 3.
