Section 46 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
46. [ Consequences of supersession] [Section 45 and 46 inserted by W.B. Act 9 of 1973 ]. - (1) When an order of supersession has been made under section 45,-
(a)all the members of the Board shall vacate their offices,(b)all the powers and duties which, under the provisions of this Act or any rule, bye-law or regulation made thereunder or any other law for the time being in force, may be exercised or performed by the Board shall be exercised or performed by an Administrator to be appointed by the State Government in this behalf, with effect from the date of the order:Provided that an Administrator appointed under this sub-section may delegate any of his powers or duties to any officer or other employee of the Board.(2)The State Government shall fix the remuneration of the Administrator and direct that such remuneration shall be paid from the Mining Settlement Fund.(3)All property vested in the Board shall vest in the State Government during the period of supersession.(4)The State Government may, by an order published in the Official Gazette, cancel an order made under section 45 and re-establish the Board.(5)On the re-establishment of the Board under sub-section (1) of section 45 or sub-section (4) of this section the Administrator shall cease to exercise his powers or perform his duties.
