Section 29A in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
29A. [ Dissolution of Board. [Inserted by M.P. Act No. 25 of 1979 (w.e.f. 22-6-1979).]
(1)The State Government if it considers it expedient or necessary so to do in the public interest may, by notification, direct that the Board shall be dissolved from such date as may be specified in the notification and thereupon the Board shall be deemed to be dissolved accordingly.(2)On and from the said date-(a)all properties, funds and the dues which are vested in or realizable by the Board shall vest in and be realised by the State Government;(b)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;(c)all members shall vacate their offices as members of the Board.]
