Section 46(2) in Gujarat State Council for Physiotherapy Act, 2011
(2)Upon the publication of a notification under sub-section, (1) superseding the Council, -(a)all the members of the Council shall, notwithstanding that their term of office has not expired, 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, be exercised or performed by or on behalf of the Council shall, during the period of supersession, be exercised and performed by such person or persons as the Government may direct;(c)all property vested in the Council shall, during the period of supersession, vest in the State Government:(d)on the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may -(i)extend the period of suppression for such further period as it may consider necessary, or(ii)reconstitute the Council in the prescribed manner.
