Section 71(5) in Kerala District Administration Act, 1979
(5)During any interval between the dissolution and the reconstitution of a district council or during the period of its supersession, as the case may be nil the powers and duties of the district council and of its President and Vice-President shall be exercised and discharged by an Administrative Committee and a Chairman and Vice-Chairman thereof appointed by, the Government in the manner specified in section 18.Provided that the term of office of the Administrative Committee, its Chairman and Vice-Chairman shall be as provided under this section and not under section 18 .
