Section 423 in The Chhattisgarh Municipal Corporation Act, 1956
423. Consequences of [x x x] dissolution.
(1)When the Corporation is dissolved under Section 422, the following consequences shall ensue-(a)All Councillors and Mayor shall vacate their office from the date the order of dissolution of the Corporation comes into effect.(b)All powers and duties of the Corporation, the Mayor-in-Council and the Appeal Committee under this Act, may until the Corporation is reconstituted be exercised and performed by such person, or a committee of persons as the State Government may appoint in that behalf.(c)All property vested in the Corporation shall, until the Corporation is reconstituted, vest in such person or committee in trust for the purposes of this Act.(2)The person or the Committee of persons appointed under clause (b) of sub-section (I) shall be called the Administrator of the City and may sue and be sued in the name of the "The Administrator of the City".(3)The Administrator of the City shall be subject to the Control of the Government and such other person or persons as it may direct, and shall be subject also to all other restrictions, limitations and conditions imposed by this Act on the Corporation, and the Mayor-in-Council and the Appeal Committee.(4)Any person or persons appointed under clause (b) of sub-section (1) may, at any time be removed by the State Government who shall have power to appoint another person or persons, as the case may be, in his or their place or places.(5)The person or persons appointed under clause (b) of sub-section (1) may, if the State Government so directs, receive payment for his or their services from the Municipal Fund.
