Section 31(2) in Bombay Khadi and Village Industries Act, 1960
(2)Any order made under sub-section (1) may in particular provide for all or any of the following matters, namely:(a)the dissolution of a Board:(b)the reconstitution or reorganisation, in any manner whatsoever, of a Board including the establishment, where necessary of new Boards:(c)the amalgamation of two or more Boards:(d)the area in respect of which the reconstituted Board or new Board or amalgamated Board shall function or operate:(e)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:(f)the transfer or re-employment of any employees of the Board to, or by, any such transfer and the terms and conditions of service applicable to such employees after such transfer or re-employment:(g)such incidental, consequential and supplementary matters as may be necessary for the reconstitution, reorganisation or dissolution of the Board or Boards, as the case may be.
