Section 24(3) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(3)When the Corporation is dissolved under sub-section (2)-(i)all Directors shall, from the date of dissolution, vacate their, offices;(ii)all powers and duties of the Corporation shall, during the period of dissolution, be exercised and performed by such person or persons as the State Government may appoint in this behalf;(iii)all funds and other property vested in the Corporation shall, during the period of dissolution, vest in the State Government. The Government may, in its discretion, reconstitute the Corporation after such period as it may think fit.
