315. Power to appoint administrator in certain cases.
(1)Whenever,-(a)any general election to a municipal council under this Act or any proceedings consequent thereon have been stayed by an order of a competent court or authority, or(b)the election of all the councillors or more than two-thirds of the whole number of councillors of the municipal council has been declared by a competent court or authority to be void, or(c)[ ***] [Omitted by Act 36 of 1994 w.e.f. 1-6.1994.](d)all the councillors or more than two-thirds of the whole number of councillors of the municipal council have resigned, [so however, the total period of such appointment shall not exceed six months.] [Inserted by Act 36 of 1994 w.e.f. 1-6.1994.]the State Government shall by notification in the official Gazette, appoint an administrator for such period as may be specified in the notification and may, by like notification, curtail and extend [either prospectively or retrospectively] [Inserted by Act 34 of 1966 w.e.f. 1-4.1965.] the period of such appointment.(2)Notwithstanding anything contained in this Act, on the appointment of an administrator under sub-section (1), during the period of such appointment, the said municipal council and committees thereof and [the President and Vice-president] [Substituted by Act 34 of 1966 w.e.f. 16-1.1967.] charged with carrying out the provisions of this Act, or any other law, shall cease to exercise any powers and perform and discharge any duties or functions conferred or imposed on them by or under this Act or any other law and all such powers shall be exercised and all such duties and functions shall be performed and discharged by the administrator.(3)The State Government may, if it thinks fit, appoint an advisory council to advise and assist the administrator appointed under sub-section (1) in the exercise of the powers and the performance and discharge of the duties and functions conferred or imposed on him under this Act or any other law. The members of the advisory council shall hold office during the pleasure of the State Government.
