Section 15C(2) in Kerala Toddy Workers' Welfare Fund Act, 1969
(2)Upon the publication of a notification under subsection (1),-(a)all the members of the Board shall, as from the date of such publication, vacate their offices as such members;(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession be exercised or performed by such officer or officers as may be specified in the notification;(c)all funds and other properties vested in the Board shall, during the period of supersession, vest in the Government.
