(1)When an order of dissolution has been passed under sub-section (l) of section-20, then with effect from the elate of the order-(a)all members of the Municipality shall vacate their offices.(b)all the powers, duties and functions which under the provisions of this Act or any rules or orders made thereunder or any law for the time being in force, may be exercised, discharged or performed by any Municipal authority, shall be exercised, discharged or performed by such authority or person as may be appointed by the State Government in this behalf.
