Section 263(2) in The Gujarat Municipalities Act, 1963
(2)Consequences of dissolution. - When the municipality is so dissolved [****] [The words 'or Superseded' and 'or supersession' were deleted, by Gujarat 3 of 1965, section 20 (2) (a).] the following consequences shall ensue:-(a)all councillors of the municipality shall [****] [The words 'in the case of supersession as from the date of the order of Supersession, and' were deleted by Gujarat 17 of 1993, section 20 (2) (b).] in the case of dissolution as from the date specified in the order of dissolution, vacate their offices as such councillors;(b)all powers and duties of the municipality shall, during the period of dissolution [****] [The words 'or Supersession' were deleted by Gujarat 17 of 1993, section 20(2)(a).] be exercised and performed by such officer as the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] from time to time appoints in this behalf;[***] [Clauses (c) and (d) were deleted by Gujarat 17 of 1993, section 20 (2) (c).]
