358. Term of office of members of interim municipal council and their powers.
(1)The Government shall, within a period not exceeding [six months] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] from the date on which the interim municipal council has been constituted, take steps in accordance with section 11 for the purpose of determining the number of councillors of, and for holding elections for, a new municipal council.(2)The councillors of the interim municipal council shall hold office until the date immediately preceding the date of the first meeting of the new municipal council.(3)Any vacancy in the office of the interim municipal council shall be filled as soon as conveniently may be, by appointment by the Government.(4)All arrears of rates, taxes and fees, vesting in the interim municipal council shall, notwithstanding that such rates and fees cannot be levied under this Act, be recoverable in the same manner as a tax recoverable under chapter VII.(5)In other respects the provisions of this Act shall mutatis mutandis apply to the interim municipal council and its councillors.
