Section 328(3) in The Chhattisgarh Municipalities Act, 1961
(3)[] [Sub-section (6) renumbered as sub-section (3) by M.P. Act No. 17 of 1994.] If the Council is dissolved [* * *] [Omitted by M.P. Act No. 17 of 1994.] as provided in the preceding subsections, the following consequences shall ensue:-(a)all the [Councillors and President] [Substituted by M.P. Act No. 18 of 1997.] of the Council shall, as from the date of the order, vacate their offices as [Councillors and President] [Substituted by M.P. Act No. 18 of 1997.];(b)[ all powers and duties of the Council, the [President-in Council] [Substituted by M.P. Act No. 7 of 1988.] Appeal Committee, [Advisory Committees] [Substituted by M.P. Act No. 20 of 1998.] and President under this Act, may until the Council is reconstituted, be exercised and performed by such person as may be appointed as Administrator by the State Government in this behalf:Provided that-(i)in place of Administrator the State Government may appoint an Administrative Committee consisting of Chairman, Vice-Chairman and such number of members as it may deem fit, but the total number of such members including Chairman and Vice-Chairman shall not be more than five;(ii)for the purposes of this Act, such Administrative Committee shall exercise and perform all the powers and duties of the Council, [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], Appeal Committee, [Advisory Committees] [Substituted by M.P. Act No. 20 of 1998.] and its Chairman and the Vice-Chairman shall exercise and perform such powers and duties as provided under this Act for the President and Vice-President of the Council;(iii)no person shall be appointed as Chairman, Vice-Chairman or member of such Administrative Committee who is not eligible to hold such office in the Council under this Act.(c)all the properties vested in the Council shall until the Council is reconstituted, vest in the Administrator or the Administrative Committee, as the case may be, appointed under clause (b) for the purposes of this Act:Provided that the exercise of the powers of the Council or [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] regarding the management or disposal of the property shall be subject to the Control of the Collector.(d)the State Government may, at any time remove the Administrator, Chairman, Vice-Chairman or any member appointed under clause (b) and may appoint any other person eligible to be so appointed in his place.]
