Section 4 in The Jammu and Kashmir State Board of Technical Education Act, 2002
4. Consequence of establishment of the Board.
- On the establishment of the Board under section 3 :-(a)the Jammu and Kashmir State Board Technical Education (hereinafter referred to as ('Dissolved Board') as existing on the commencement of this Act, shall stand dissolved;(b)any property whether movable or immovable belonging to the Dissolved Board, shall vest in the Board;(c)all rights and liabilities of the Dissolved Board shall be deemed to be the rights and liabilities of the Board, and(d)every institution affiliated to the Dissolved Board, immediately before the date of establishment of the Board, shall be deemed to be affiliated to the Board, subject to provisions of this Act.
