Section 32(2) in The Hastinapur Town Development Board Act, 1954
(2)When the Board is superseded under sub-section (1) the following consequences shall ensue, namely,-(a)all the members of the Board shall, as from the date of the supersession, vacate their offices as members ;(b)all the powers and the duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board shall, during the period of suspension be exercised and performed by such person or persons as the State Government after consultation with the Central Government may decide ;(c)all property in the Board shall, during the period of supersession, vest in the State Government.
