Section 7A in The Gujarat Provincial Municipal Corporations Act, 1949
7A. [ Provision for appointment of Administrator after expiry of normal term of office of Councillors. [Section 7A was inserted, by Gujarat 18 of 1984, Section 3.]
- [(1) Where,-(i)the duration of a Corporation has already expired or is due to expire during the transitory period as referred to in sub-section (1) of section 6C and election to constitute the Corporation could not be completed before the expiry of its duration, or(ii)due to unforeseen circumstances such as natural calamity, riots, communal disturbances, the election to constitute Corporation could not be completed before the expiry of its duration.the State Government may, by order published in the Official Gazette appoint a person as an Administrator to manage the affairs of the Corporation during the period from the date specified in the order upto the date immediately preceding the date of the first meeting, after general election.](2)During the said period, all the powers and duties of the Municipal authorities (except the Municipal Commissioner and the Transport Manager) charged with carrying out the provisions of this Act and of the Corporation under any other law for the time being in force shall be exercised and performed by the Administrator.(3)The Administrator may by an order in writing delegate any of the powers and duties to be exercised or performed by him under sub-section (2)? to any officer for the time being serving under the Corporation.(4)The Administrator shall receive such remuneration from the Municipal Fund as the State Government may from time to time by general or special order determine.]Qualifications and Disqualifications of Voters and Councillors
