(12)Upon the publication of a notification under sub-section (11) superseding the Water Committee -(a)all the members shall, as from the date of supersession, vacate their offices as such;(b)all the powers, functions and duties which may, by or under this Act, be exercised, performed or discharged by the Water Committee shall, until, the Water Committee is reconstituted under sub-section (13) be exercised, performed or discharged by the Canal Officer as the State Government may direct;(c)all property owned or controlled by the Water Committee shall until the Water Committee is reconstituted under sub-section (13) vest in the State Government.
