Section 400(2) in Haryana Municipal Corporation Act, 1994
(2)When the Corporation is dissolved by an order under sub-section (1) :-(a)all members shall, on such date as may be specified in the order, vacate their offices without prejudice to their eligibility for election under clause (d);(b)on the dissolution of the Corporation, all powers and duties conferred and imposed upon the Corporation by or under this Act or any other law shall be exercised and performed by such officer or authority as the Government may appoint in that behalf;(c)all property vested in the Corporation shall until it is reconstituted, vest in the Government;(d)election shall be held for the purpose of reconstituting the Corporation within a period of six months.
