Section 33A(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)When the Board is suspended under sub-section (1), the following consequences shall ensue, namely :-(a)all members of the Board and its committees, including the Chairman, [Chief Executive], Secretary and Joint Secretary of the Board, shall, from the date of the notification, vacate their offices;(b)all powers, duties and functions, which under the provisions of this Act or any regulation made thereunder, are to be exercised, by the Board or any committee thereof or by the Chairman, [Chief Executive] [Substituted for the word 'Vice-Chairman' by Haryana Act 22 of 1980.], Secretary or Joint Secretary or any other officer of the Board, shall, during the period of suspension, be exercised and performed by such person (to be called the Administrator) as may be appointed by the Government in this behalf :Provided that the Administrator may, subject to the control of the Government, delegate any of his powers, duties or functions to such other person as he may think fit;(c)all properties, including the Board fund, vested in the Board shall, until it is reconstituted, vest in the Government.]
