Report No. 171

32. Dissolution of National Authority.-

(1) The Central Government may, by notification in the Official Gazette, declare that, with effect from such date as may be specified in the notification, the National Authority shall stand dissolved.

Provided that, no such declaration shall be made by the Central Government unless a resolution to that effect has been moved in, and passed by, each House of Parliament.

(2) With effect from the date specified in the notification under sub-section (1) -

(a) all the members shall vacate their office;

(b) all properties, funds and dues which are vested in or realisable by the Authority shall vest in, and be realisable, by the Central Government;

(c) all liabilities enforceable against the Authority shall be enforceable against the Central Government to the extent of the properties, funds and dues vested in, or realised by the Central Government.