Section 11(4) in West Bengal Municipal Corporation Act, 2006
(4)If for any reason, it is not possible to hold the general election of a Corporation before the expiry of the period of five years, specified in sub-section (2), the Board of Councillors shall stand dissolved on the expiration of the said period and all the powers or functions vested with the Corporation authorities under this Act or under any other law for the time being in force, shall be exercised or performed, as the case may be, by such person or persons to be designated as the Administrator or the Board of Administrators as the State Government, by notification, appoint.
