Section 105(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)As from the dated specified for the establishment of the Board in the notification under Section 3, the following provision shall have effect, namely :-(i)the Madhya Pradesh Housing Board constituted under the Madhya Pradesh Housing Board Act, 1950 (No. 43 of 1950), shall cease to exist;(ii)the administration of the Board shall vest in the Administrator who shall be appointed by the State Government;(iii)the Administrator shall be deemed to be the Board and shall exercise the powers and perform the duties conferred or imposed by or under this Act on the Board, the Chairman and the Housing Commissioner ;Provided that the Administrator shall cease to exercise the powers and perform the duties conferred or imposed by or under this Act on the Housing Commissioner with effect from the date the Housing Commissioner is appointed in accordance with the provisions of this Act;(iv)all assets and liabilities of the Board referred to in Clause (i) shall vest in the Board established under Section 3;(v)all employees belonging to and under the control of the Board referred to in Clause (i) immediately before the date specified under Section 3 shall be deemed to be the employees of the Board established under Section 3 :Provided that the terms and conditions of service of such employees shall not until altered by a competent authority, after giving an opportunity to the employee of being heard, be less favourable than those admissible to them while in service of the Board referred to in Clause (i);(vi)all records ana papers belonging to the Board referred to in Clause (i) shall vest in and be transferred to the Board established under Section 3;(vii)the Madhya Pradesh Housing Board Act, 1950 (No. 43 of 1950), shall stand repealed :Provided that things done or omitted to be done and action taken by any authority by or under the provisions of this Act so repealed shall be deemed to have been done and taken under this Act.
