Section 100(1) in Karnataka Municipal Corporations Act, 1976
(1)Whenever,-(a)the ordinary elections to the corporation under this Act or any proceedings consequent thereon have bee stayed by an order of a competent court or authority;(b)the election of all the councillors or more than two-thirds of the councillors has been declared by a competent court or authority to be void;(c)[ x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.](d)all the councillors or more than two-thirds of the councillors have resigned, Government shall, by notification, appoint an Administrator, for such period as may be specified in the notification and may, by like notification, curtail [or extend, either prospectively or retrospectively] [Substituted by Act 40 of 1981 w.e.f. 1.6.1977.] the period of such appointment [so however, the total period of such appointments shall not exceed six months] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.]
