7. [ Commission to cease to exist when so notified [16. Substituted by Act 79 of 1971, Section 10, for Section 7.]
(1)The appropriate Government may, by notification in the Official Gazette, declare that(a)a Commission other than a Commission appointed in pursuance of a resolution passed by each House of Parliament or, as the case may be, the Legislature of the State] shall cease to exist, if it is of opinion that the continued existence of the Commission is unnecessary;(b)a Commission appointed in pursuance of a resolution passed by [each House of Parliament or, as the case may be, the Legislature of the State] [17. Substituted by Act 19 of 1990, Section 3, for certain words (w.e.f. 28.8.1990).] shall cease to exist if a resolution for the discontinuance of the Commission is passed by each House of Parliament or, as the case may be, the Legislature of the State] [17. Substituted by Act 19 of 1990, Section 3, for certain words (w.e.f. 28.8.1990).].(2)Every notification issued under sub-section (1) shall specify the date from which the Commission shall cease to exist and on the issue of such notification, the Commission shall cease to exist with effect from the date specified therein].
