Section 26(2) in West Bengal Advocates Welfare Corporation Act, 2012
(2)Upon the publication of the order under sub-section (1) superseding' the Corporation,-(a)all the members of the Corporation shall as from the date of supersession vacate their respective offices as such members;(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 be exercised or performed by or on behalf of the Corporation shall during the period of supersession be exercised and performed by such person or persons as the State Government may direct;(c)all property vested in the Corporation shall during the period of supersession vest in the State Government.
