Section 40(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)Upon the publication of a notification under sub-section (1) superseding the Council,-(a)all the Members of the Council shall, notwithstanding that their terms of office had not expired on the date of supersession, vacate their offices;(b)all the powers and duties which may by order under the provisions of this Act, be exercised or performed by or on behalf of the Council shall, during the period of supersession, be exercised and performed by such person or persons as the State Government may direct;(c)all property vested in the Council shall, during the period of supersession, vest in the State Government.
