Section 26(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(2)Upon the issuance of the notification under sub-section (1) superseding the Board :-(a)all the members of the Board shall, notwithstanding that their term of office had not expired, as from the date of supersession, vacate their offices as a members;(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board shall, during the period of supersession be exercised and performed by such persons as the Government may direct; and(c)all property vested in the Board shall, during the period of supersession, vest in the government.
