Section 442(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)On and from the date this Act is made applicable to any city, the following consequences shall ensue, namely :-(a)the Municipal Council of the City existing immediately before the date aforesaid shall cease to exist and all the councillors thereof shall vacate their offices;(b)the administration of the Corporation shall vest in the Administrator who shall be appointed by the Government;(c)the Administration shall be deemed to be the Corporation and shall exercise the power and perform the duties conferred or imposed by or under this Act on the Corporation, the Mayor-in-Council, the Appeal Committee and the Commissioner:Provided that the Administrator shall cease to exercise the powers and perform the duties conferred or imposed by or under this Act on the Commissioner with effect from the date the Commissioner is appointed in accordance with the provisions of this Act;(d)all municipal officers and servants in the employment of the said Municipal Council shall be officers and servants employed by the Corporation under this Act, as if they had been appointed under Section 58.[x x x]
