Section 41(3) in Tamil Nadu District Municipalities Act, 1920
(3)[Dissolution] [Substituted by Tamil Nadu Act 25 of 1994] shall take effect from noon on the date of application of the notification, if no date is therein specified, and thereupon the following consequences shall ensue:(a)All the members of the council as well as [its chairman and vice-chairman shall forthwith be deemed to have vacated their offices.] [These words were substituted for the words 'the chairman and vice-chairman shall forthwith vacate their office' by section 34(iv)(a) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)](b)All or any of the [functions of the council] [These words were substituted for the words 'the chairman and vice-chairman shall forthwith vacate their office' by section 34(iv)(a) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] and of its chairman [xxx] [Omitted by Tamil Nadu Act 23 of 1978] may, [during the period of dissolution] [Substituted by Tamil Nadu Act 25 of 1994], be exercised and performed, as far as may be, and to such extent as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may determine, by such persons as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] [appoint] [This word was substituted for the word 'appoints' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu X of 1930)] in that behalf and any such person who is not a District Collector or Revenue Divisional Officer may, if the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] [so direct] [These words were substituted for the words 'so direct' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)], receive, payment for his services from the municipal fund; the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may determine the relations of such person with the municipal secretary (if any), with the district controlling officers and [with themselves] [These words were substituted for the words 'with himself' by the Adaptation Order of 1950]; and where there is a [commissioner] [This word was substituted for the words 'paid chairman' by section 17(2) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)], the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may direct him to exercise and perform any powers an duties of the council in addition to his own.(c)[xxx] [This clause was omitted by section 34(iv)(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
