Section 56R(2) in The Maharashtra Public Trusts Act, 1950
(2)Upon the publication of a notification under sub-section (1) superseding a committee—(a)all the members of the committee shall, as from the date of supersession, vacate their offices as such members;(b)all the powers, duties and functions which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the committee, shall, during the period of supersession, be exercised and performed by such person or persons as the State Government having regard to the provisions of sub-section (1) of section 56G may direct; and(c)all property vested in, or the management of which is vested in, the committee shall during the period of supersession vest in the State Government.
