(1) The Administrator shall, immediately on redemption of all the schemes of the specified undertaking and the payment of entire amount to 1 [investors or from such date as may be notified by the Central Government in the Official Gazette, whichever is earlier,] vacate his office; but nothing in this sub-section shall be construed as prohibiting his appointment as a member of the Board of Advisers after vacation of his office as such. (2) On the vacation of his office, the Administrator shall forthwith deliver, to the Central Government or any institution or officer specified by it, possession of all assets and properties representing and relatable to the specified undertaking which are in his possession, custody and control on the date immediately preceding the date on which he vacates his office as the Administrator.Open in Lexace · Ask the AI about this section
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