Section 35(2) in The Pepsu Townships Development Board Act, 1954
(2)When the Board is superseded under sub-section (1), the following consequences shall ensue, namely :-(a)all the members of the Board shall, as from the date of supersession, vacate their offices as such 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 person or persons as the State Government [* * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] may decide;(c)all property vested in the Board shall, during the period of supersession, vest in the State Government.
