Section 31(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)Upon the publication of a notification under sub-section (1) superceding the authority,-(a)the Chairperson and other members shall, as from the date of supersession, be deemed to have vacated their offices;(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority shall, until the Authority is reconstituted be exercised by the Administrator or Board of Administrators or by person appointed by the Government under sub-section (1); and(c)all properties owned or controlled by the Authority shall, until the Authority is reconstituted under sub-section (3), vest in the Government.
