Section 51 in The Delhi Urban Shelter Improvement Board Act, 2010
51. Dissolution of the Board.
(1)Where the Government is satisfied that the purposes for which the Board was established under this Act have been substantially achieved so as to render the continued existence of the Board in the opinion of the Government unnecessary, the Government may, by notification in the Official Gazette, declare that the Board shall be dissolved with effect from such date as may be specified in the notification and the Board shall be deemed to be dissolved accordingly.(2)Upon the publication of the notification under sub-section (1) dissolving the Board-(a)all properties, funds and dues, which are vested in or realizable by, the Board, shall vest in, or be realizable by, the Government;(b)all lands placed at the disposal of the Board shall revert to the Government; and(c)services of all the officials and officers working under the Board shall be deemed to be transferred to the Government.
