Section 316(2) in Karnataka Municipalities Act, 1964
(2)When the municipal council is <SPAN class=amd2><A TITLE =]] by an order under subsection (1) the following consequences shall ensue:-(i)all the councillors of the municipal council shall, on such date as may be specified in the order vacate their office as such councillors without prejudice to their eligibility for election [under sub-section (3)] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.];(ii)during the period of [dissolution] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] of the municipal council, all powers and duties conferred and imposed on the municipal council by or under this Act or any other law shall be exercised and performed by such officer as the Government may from time to time appoint in that behalf;(iii)all property vested in the municipal council shall, until it is reconstituted, vest in the Government.
