Section 70 in The Vidarbha Irrigation Development Corporation Act, 1997
70. Dissolution of Corporation.
(1)Where the State Government is satisfied that the purposes for which the Corporation was established under this Act have substantially achieved so as to render the continued existence of the Corporation, in the opinion of the State Government, unnecessary, the Government may, by notification in the Official Gazette, declare that the Corporation shall stand dissolved with effect from such date as may be specified in the notification, and the Corporation shall be deemed to be dissolved accordingly and upon such dissolution the members (including the Chairman and the Vice-Chairman) shall vacate their respective offices.(2)From the said date-(a)all properties, funds and dues which are vested in or realizable by, the Corporation shall vest in, or be realizable by, the State Government;(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.
