Section 10H in Assam Khadi and Village Industries Board Act, 1955
10H. [ Dissolution of the Board. [Inserted by Assam Act No. 15 of 1975, dated 29.10.1975.]
(1)The State Government may, by notification in the official gazette, direct that the Board shall be dissolved from the date specified in the notification; and thereupon the Board shall be deemed to be dissolved accordingly and the Executive Committee, Standing Finance Committee and any other Committee appointed under this Act, shall cease to function.(2)On and from the said date -(a)All properties and funds, which immediately before the possession of the Board for the purposes of this Act shall vest in the State Government;(b)all members, shall vacate office as members of the Board; and(c)all rights, obligations and liabilities (including any liabilities under any contract) of the Board shall become the rights, obligations and liabilities of the State Government.]
