(6)***] [[Omitted by ibid, w.e.f. 13.7.1994, which were as under :'(5) If, in the opinion of the State Government, instead of an order of dissolution, the neglect or irregularity in the affairs of the Municipality can be remedied by temporary supersession, partial or total, the State Government may, by order and for reasons to be recorded in writing, take over the administration of the municipal area either entirely or in respect of specified departments or area of activities for a period not exceeding six months and appoint the Director of Local Bodies or such other authority as it deems fit to discharge the functions of the municipal authorities with regard to such department or area of activity or the Municipality at large in accordance with such procedure as may be prescribed :Provided that the State Government may by order extend the period of six months as aforesaid by a further period not exceeding six months, for reasons, to be recorded in the order.
