Section 8(2) in The Jute Manufactures Development Council Act, 1983
(2)When the Council is dissolved under the provisions of sub-section (1),--(a)all the members, notwithstanding that their term of office has not expired, shall, from the date of dissolution, vacate their offices as such members;(b)all the powers and duties of the Council shall, during the period of dissolution, be exercised and performed by such person or persons as the Central Government may appoint in this behalf and their remuneration shall be such as may be prescribed;(c)all funds and other properties vested in the Council shall, during the period of dissolution, vest in the Central Government; and(d)as soon as the period of dissolution expires, the Council shall be reconstituted in accordance with the provisions of this Act.
