Section 30 in The Oil And Natural Gas Commission Act, 1959
30. Dissolution of the Commission.
(1)Dissolution of the Commission.The Central Government may, by notification in the Official Gazette, direct that the Commission shall be dissolved from such date as may be specified in the notification and thereupon the Commission shall be deemed to be dissolved accordingly.(2)On and from the said date-(a)all assets, liabilities and obligations acquired or incurred by the Commission for purposes of the Commission or for any of the purposes referred to in this Act shall vest in the Central Government, and(b)all members shall vacate their offices as members of the Commission.
