(3)An order under sub-section (2) may provide for all or any of the following matters, namely:—(a)the dissolution of the Board;(b)the reconstitution in any manner whatsoever of the Board including the establishment, where necessary, of a new Board;(c)the area in respect of which the reconstituted Board or new Board shall function and operate;(d)the transfer, in whole or in part, of the assets, rights and liabilities of the Board (including the rights and liabilities under any contract made by it) to any other Board or State Government and the terms and conditions of such transfer;(e)4the substitution of any such transferee, for the Board, or the addition of any such transferee, as a party to any legal proceeding to which the Board is a party; and the transfer of any proceeding pending before the Board to any such transferee;(f)the transfer or re-employment of any employee of the Board to or by, any such transferee and subject to the provisions of law providing for the reorganisation of the concerned State, the terms and conditions of service applicable to such employees after such transfer or re-employment; and(g)such incidental, consequential and supplemental matters as may be necessary to give effect to the approved scheme.
