Section 118 in The Calcutta Municipal Corporation Act, 1980
118. Consequences of [dissolution.] [Word substituted by W.B. Act 36 of 1994.]
[Sub-section(5) substituted by W.B. Act 36 of 1994.] - (1) Notwithstanding anything contained in this Act or in any other law in force for the time being, with effect from the date of an order of [dissolution] [Word substituted by W.B. Act 36 of 1994.] made under sub-section (1) or sub-section (4) of section 117,-(a)all the members of the Corporation, the Mayor-in-Council and any committee of the Corporation constituted under this Act, and the Mayor and the Chairman shall vacate their offices, and(b)all the powers and duties which, under the provisions of this Act or any rule or regulation made thereunder or of any law in force for the time being, may be exercised or performed by the members of the Corporation or the Mayor-in-Council or any committee of the Corporation or the Mayor or the Chairman, shall be exercised or performed, subject to such directions as the State Government may give from time to time, by such person or persons as the State Government may appoint in this behalf:Provided that when the State Government appoints more than one person to exercise any powers and perform any duties it may, by order, allocate, in such manner as it thinks fit, such powers and duties among the persons so appointed :Provided further that the State Government shall fix the remuneration of such person or persons, and may direct that such remuneration shall, in each case, be paid out of the Municipal Fund.(2)For the avoidance of doubts it is hereby declared that an order of[dissolution] [Word substituted by W.B. Act 36 of 1994.] made under sub-section (1) or sub-section (4) of section 117 shall not effect or imply in any way the dissolution of the Corporation as a body corporate.
