Section 48(2) in THE MAJOR PORT AUTHORITIES ACT, 2021
(2)Upon the publication of a notification under sub-section (1) for taking over the management of the Board, —(a)all the Members of the Board shall, as from the date of taking over, stand removed from their respective office or position in the Board;(b)all the powers and duties which may, by or under the provisions of this Act or of any other law for the time being in force, to be exercised or performed by or on behalf of the Board, shall be exercised and performed by such person or persons as the Central Government may direct in this behalf until the Board is reconstituted under clause (b) of sub-section (3);(c)all property vested in the Board shall, until the Board is reconstituted under clause (b) of sub-section (3), vest in the Central Government.
