(2)When the Committee is superseded by an order under sub- section (1) ,-(a)all members shall, on such date as may be specified in the order, vacate their offices as such members without prejudice to their eligibility for nomination under clause (d);(b)during the period of supersession of the Committee, all powers and duties conferred and imposed upon the Committee by or under this Act shall be exercised and performed by such officer or authority as the Central Government may appoint in that behalf(c)all property vested in the Committee shall, until it is reconstituted, vest in the Central Government;(d)before the expiry of the period of supersession, nominations shall be made by the Central Government for the purpose of reconstituting the Committee.
