Section 69 in Sonowal Kachari Autonomous Council Act, 2005
69. Effect of dissolution.
- When an order of dissolution is made under section 68, with effect from the date of the orders -(a), all the members of the General Council, the Executive Council and the Village Councils shall vacate their offices ; and(b)all powers, duties, functions of the General Council, the Executive Council and the Village Council shall be exercised, discharge and performed by such authorities or person as may be appointed by the Governor in this behalf.
