Section 21(2) in The National Co-Operative Development Corporation Act, 1962
(2)When the Corporation is dissolved under sub-section (1),--(a)all members of the Corporation shall, from the date of dissolution, vacate their offices as such members;(b)all powers and duties of the Corporation shall, as from the date of dissolution, be exercised and performed by the Central Government or such person or persons as the Central Government may appoint in this behalf;(c)all moneys and other properties of the Corporation shall vest in the Central Government.
