Section 423(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)When the Corporation is dissolved under Section 422, the following consequences shall ensue-(a)All Councillors and Mayor shall vacate their office from the date the order of dissolution of the Corporation comes into effect.(b)All powers and duties of the Corporation, the Mayor-in-Council and the Appeal Committee under this Act, may until the Corporation is reconstituted be exercised and performed by such person, or a committee of persons as the State Government may appoint in that behalf.(c)All property vested in the Corporation shall, until the Corporation is reconstituted, vest in such person or committee in trust for the purposes of this Act.
