Section 38(2) in Maharashtra Paramedical Council Act, 2011
(2)Upon the dissolution of the Council,-(a)all the members of the Council shall, notwithstanding that their term of office had not expired on the date of dissolution, vacate their offices;(b)all the powers and duties of the Council which may, by or under the provisions of this Act, be exercised and performed by or on behalf of the Council shall be exercised and performed by such person or group of persons as the Government may direct, for such period not exceeding two years as it may think fit. The Government shall take steps to constitute a new Council in the manner provided;(c)all the properties vested in the Council shall, during the period of dissolution, vest in the Government.
