Section 8A in The Gujarat Municipalities Act, 1963
8A. [ Appointment of an officer to exercise the powers of the municipality in unforeseen circumstances.
- Where it is not possible to hold the election to constitute a municipality as provided in section 8 of the Act on account of unforeseen circumstances such as natural calamity, riots, communal disturbances, all powers and duties of the municipality shall be exercised and performed by such officer as the State Government may, by order, appoint from time to time in this behalf.][[9. List of Voters for every ward. [Section 9 was substituted by Gujarat 7 of 1990, section 4 w.e.f. 07-09-1990.](1)For every ward, there shall be a list of voters.(2)[ The list of voters shall be the same as the electoral roll of the Gujarat Legislative Assembly prepared and revised in accordance with the provisions of the Central Law for the time being in force and as revised, modified, up-dated, and published in accordance with the provisions of sub-section (2A).(2A)Subject to the superintendence, direction and control of the State Election Commission, the list of voters shall be revised, modified, up-dated and published by such officer as may be designated by the State Election Commission in this behalf in the prescribed manner.](3)No person shall be entitled to have his name included in the list of voters for more than one ward and for any ward more than once.(4)The list of voters for any ward published under sub-section (2) shall remain in operation until a revised list of voters in respect of a municipal borough is so published.]
