Section 51(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)When the Board is dissolved or superseded, the following consequences shall ensue:(a)all members of the Board shall, in the case of supersession, as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution, vacate their offices as such members;(b)all powers, duties and functions of the Board of its Committees shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the State Government may, from time to time, appoint in that behalf;(c)all property vested in the Board shall during the period of dissolution or supersession vest in the State Government.
