Section 21(4) in The Employees' State Insurance Act, 1948
(4)When the Corporation has been superseded, the Central Government may(a)immediately appoint or cause to be appointed or elected new members to the Corporation in accordance with section 4 and may constitute a new Standing Committee under section 8;(b)in its discretion, appoint such agency, for such period as it may think fit, to exercise the powers and perform the functions of the Corporation and such agency shall be competent to exercise all the powers and perform all the functions of the Corporation.
