Section 357(b) in Karnataka Municipalities Act, 1964
(b)there shall be constituted for the [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] an interim municipal council consisting of persons vacating office as members of the [Grama Panchayat and the Adhyaksha and Upadhyaksha of the Grama Panchayat] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall, respectively, be deemed to be the president and vicepresident of the interim municipal council;
