Section 16(2) in Jharkhand Academic Council Act, 2002
(2)Upon the publication of the notification under sub-section 1 for the supersession of the Council:-(a)the Chairman and all the members of the Council shall vacate their posts as such with effect from the date of supersession;(b)all the power and duties to be exercised or performed by or on behalf of the Council under the provisions of the Act during the period of supersession shall be exercised or performed by Administrator duly appointed by the State Government; and(c)all the properties vested in the Council during the period of supersession shall vest in the State Government.
