Section 30A in Karnataka Khadi and Village Industries Act, 1956
30A. [ Dissolution of the Board. [Section 30A Inserted by Act 9 of 1973 w.e.f. 8.5.1973.]
(1)The State Government may, by notification in the official Gazette, declare that with effect from such date as may be specified in the notification, the Board shall be dissolved and thereupon the Board shall be deemed to be dissolved and accordingly the Board and any committee constituted by the Board shall cease to function.(2)On and from the said date,-(a)all properties and funds which immediately before the said date were in possession of the Board for the purpose of this Act shall vest in the State Government;(b)all members shall vacate office as members of the Board; and(c)all rights, obligations and liabilities (including any liabilities under any contract) of the Board shall become the rights, obligations and liabilities of the State Government.]
