Section 33 in Bombay Khadi and Village Industries Act, 1960
33. Dissolution of existing Boards and transfer of their assets and liabilities to new Board or Boards :-
(1)As from the appointed day, Saurashtra Khadi and Village Industries Board constituted under the Saurashtra Khadi and Village Industries Board Act. 1953 (Sau. XL of 1953) (hereinafter in this section referred to as "the Saurashtra Board") and the Bombay Village Industries Board constituted under the Bombay Village Industries Act, 1954 (Bom. XLI of 1954) (hereinafter in this section referred to as "the Pre-Reorganisation Bombay Board") shall stand dissolved.(2)The assets, rights and liabilities of the Saurashtra Board and the pre-Reorganisation Bombay Board shall, as from the appointed clay, pass to the State Government: Provided that, the State Government shall, upon the establishment of a new Board or Boards, by an order published in the Official Gazette, transfer, either in whole or in part and subject to such terms and conditions as it deems fit, the assets, rights and liabilities of each of the Board aforesaid (including the rights and liabilities under any contract made by it) to a new Board or Boards established by it.(3)Where an order is made under sub-section (2) transferring the assets, rights and liabilities of the Saurashtra or the pre- Reorganisation Bombay Board, then by virtue of that order, such assets, rights and liabilities of the Board concerned shall vest in.; and be the assets, rights and liabilities of. the transferee.(4)Where, immediately before the appointed day, an existing Board is a party to any legal proceedings with respect to any property, right or liabilities transferred to the State Government under sub-section (2), the State Government shall be deemed to be substituted for the existing Board as a party to those proceedings and the proceedings may continue accordingly:Provided that, where an order is made under sub-section (2), the State Government may by that order also provide for the substitution or addition of any transferee as a party to any such proceedings and the proceedings if still pending may then be continued after substitution or addition, as the case may be. of the transferee as a party thereto.(5)Every person who, immediately before the appointed day is an employee of the Saurashtra Board or the pre-Reorganisation Bombay Board shall, as from the appointed day, provisionally continue to serve in connection with the affairs of the State Government and the State Government shall, by general or special order, determine the new Board to which any such person shall be allotted for service and the date with effect from which such allotment shall take effect.(6)Nothing in sub-section (5) shall be deemed to affect the right of the State Government or the new Board to determine, after the appointed day, the conditions for service of any such person serving under or allotted to it:Provided that the conditions of service applicable immediately before the appointed day to the case of any such person shall not be varied to his disadvantage by the new Board except with the previous approval of the State Government.
