Section 44(3) in The Orissa Ayurvedic Medicine Act, 1960
(3)Where an order of supersession has been passed under Clause (b) of Sub-section (1), the following consequences shall ensue, namely :(a)all the members of the Council or the Faculty shall, from a date to be specified in the order, vacate their offices as such members ;(b)all the powers and duties, which under the provisions of this Act are to be exercised and performed by the Council or the Faculty, as the case may be, shall, during the period of supersession, be exercised and performed by such person or persons as the Government may direct;(c)all property vested in the Council or Faculty, shall, during the, period of supersession, vest in the Government ; and(d)before the expiration of the period of supersession, election shall be held and nominations made for the purpose of reconstituting the Council and the Faculty.
