Section 18 in Kerala District Administration Act, 1979
18. Appointment of Administrative Committee.
(1)A district council shall be deemed to be constituted only when the majority of the members are duly elected; and until then, the previous district council shall continue in office.(2)if, after an ordinary election followed by a fresh election under section 17, a majority of the members of the district council has not been elected, the Government shall, by notification in the Gazette, appoint an Administrative Committee and a Chairman and Vice-Chairman thereof for the District.(3)The Chairman, Vice-Chairman and members of the Administrative Committee shall hold office for a period of six months :Provided that the Government may, by notification in the Gazette, extend the said term by such period not exceeding Six months as may be specified in the notification.(4)The Government may, at any time by notification in the Gazette, curtail the period referred to in sub-section (3).(5)On the appointment of an Administrative Committee under sub-section (2), the powers and duties of the district council and of the President and Vice-President thereof shall be exercised and performed by such Adminstrat1ve Committee and its Chairman and Vice-Chairman respectively(6)The Administrative Committee shall be deemed to be the duly constituted district council, the Chairman of the Committee to be Its President and the Vice-Chairman to be the Vice-President for the purposes of this Act:Provided that the Administrative Committee shall not, except in the manner prescribed, change any decision of the district council in respect of any major policy matter.(7)the Administrative Committee shall have power to nominate members of the Administrative Committee as Chairman or members of Standing Committees for the purpose of this Act.
