Section 75(2) in The West Bengal Maritime Board Act, 2000
(2)Upon the publication of a notification under sub-section (1), -(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 or any other law for the time being in force, be exercised and performed by such person or persons as the State Government may direct; and,(c)all the properties vested in the Board shall, until the Board is reconstituted, vest in the State Government.
