Section 538(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)[ When a Corporation is dissolved under sub-section (1), the following consequences shall ensue -(a)the Mayor, the [Deputy Mayor] and all Corporators shall, on a date to be specified in the order, vacate their respective offices but without prejudice to the eligibility for re-election.(b)till the constitution of the Corporation under clause (b) of sub-section (2) of Section 8, the Municipal Commissioner shall carry on the routine work of the Corporation and the Committees mentioned in Section 5.]
