Section 398(2) in The New Delhi Municipal Council Act, 1994
(2)When the Council is dissolved by an order under sub-section (1)-(a)all members shall, on the date of dissolution, vacate their offices as such members;(b)during the period of dissolution of the Council, all powers and duties conferred and imposed upon the Council by or under this Act or any other law, shall be exercised and performed by such officer or authority as the Central Government may appoint in that behalf; and(c)all property vested in the Council shall, until it is reconstituted, vest in the Central Government.
