Section 316 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
316. [ Consequences of dissolution. [Section 316 was substituted by Maharashtra 41 of 1994, Section 156.]
- When the Council is dissolved under [* * *] Section 313 or under the proviso to Article 243-ZF of the Constitution of India, the following consequences shall ensure, namely:(a)all Councillors of the Council shall, as from the date [specified in the order of dissolution, or from the date] [These words were inserted by Maharashtra 5 of 1995, Section 11.] on which the Council stands dissolved under the proviso to Article 243-ZF, vacate their offices as such Councillors;(b)all the powers and functions vesting in or exercisable by the Council, the President, the Vice-President, the various committees, the Councillors and the Chief Officer under this Act or any other law for the time being in force shall vest in and be exercisable by such Government Officer or Officers as the State Government from time to time appoints in this behalf and such Officer or Officers shall receive such remuneration from the municipal fund as the State Government may, from time to time, determine;(c)the Chief Officer shall be subordinate to such Officer or Officers appointed under clause (b), who shall determine which powers and duties of a Chief Officer may be exercised and performed by the Chief Officer of such Council;(d)all property vested in the Council shall, during the period of dissolution, vest in the state Government.]
