10. Power of the Government to dissolve the Board.
(1)The Government may, by notification in the Official Gazette, declare that the Board shall be dissolved from such date as may be specified therein, and the Board shall be deemed to have been dissolved accordingly.(2)On the dissolution of the Board, -(a)all members shall vacate their offices;(b)all money and other property of whatever kind (including fund of the Board) owned by or vested in, the Board, shall, immediately on such dissolution, transfer to and vest in the Government.
