Section 30(2) in The Jammu and Kashmir Energy Conversation Act, 2011
(2)Upon the publication of a notification under sub-section (1) superseding the Bureau -(a)all the powers, functions and duties which may, by or under the provisions of the Act, be exercised or discharged by or on behalf of the Bureau, shall until the Bureau is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Government may direct ; and(b)all property owned or controlled by the Bureau shall, until the Bureau is reconstituted under sub-section (3), vest in the Government.
