Section 35(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)Upon the publication of a notification under sub-section (1) superseding a Committee, the following consequences shall ensue :-(a)all the members including the Chairman and Vice-Chairman of the Committee shall as from the date of such publication, be deemed to have ceased to be members of the Committee.(b)all assets of the Committee shall vest in the Board and the Board shall be liable for all the legal liabilities of the Committee subsisting at the date of its supersession up to the limit of the said assets ;(c)the State Government may, in its discretion, by order constitute either a new Committee as provided under section 12 or such other authority for the carrying out of the functions of the Committee as the State Government may deem fit.
