Section 29 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
29. Consequences of dissolution of Board.
(1)When the Board is dissolved under section 28 -(i)all directors shall, from the date of dissolution, vacate their offices;(ii)all powers and duties of the Board shall, during the period of dissolution, be exercised and performed by such person or persons as the State Government may appoint in this behalf;(2)the State Government may, in its discretion, reconstitute the Board after such period as it may think fit.
