83. Appointment of Administrator in special or emergent circumstances.
(1)Notwithstanding anything contained in this Act, where due to certain special, emergent or unforeseen circumstances, election to a Municipality cannot be held or completed before the expiry of its duration specified in section 10 or before the expiry of a period of six months of its dissolution, the Government may, by notification, appoint a Government officer to be known as Administrator to exercise, perform and discharge the powers, duties and functions of a Municipality subject to such directions, as may be given in this behalf by the Government.(2)All powers and duties of a Municipality, Chairperson or Deputy Chairperson, when election to constitute a Municipal Council or a Town Council as the case may be, cannot be held or completed and the committee thereof, shall subject to such directions as the Government may from time to time, given in this behalf, be exercised and performed by such Administrator.(3)All properties vested in the Municipality, shall during the period, when elections are not held or completed, vest in the Government.(4)The government shall fix the remuneration of Administrator appointed under sub-section (1), and may direct that such remuneration shall be paid out of the Municipal Fund.Chapter - IX Urban Station Committee
