135. Appointment of an Administrator when election cannot be completed.
(1)Where on account of an order of any Court, election to constitute a Municipality cannot be completed, -(a)before the expiry of its duration specified under section 55;(b)before the expiry of a period of six months from the date of its dissolution;the Government may, by notification, direct that during the period of operation of the order of the Court, -(i)all powers and duties of the Municipality, Mayor, Senior Deputy Mayor and Deputy Mayor, when elections to constitute a Municipal Corporation cannot be completed, or President, Senior Vice-President, if there is any, and Vice-President, when elections to constitute a Municipal Council or a Nagar Panchayat, as the case may be, cannot be completed and the Standing Committee and other Committees thereof, shall, subject to such directions, as the Government may, from time to time, give in this behalf, be exercised and performed by a government officer to be known as Administrator, as the Government may appoint in this behalf; and(ii)all properties vested in the Municipality, shall, during the period of the operation of the order of the Court, vest in the Government.(2)The Government shall fix the remuneration of the Administrator appointed under clause (1) of sub-section (1), and may direct that such remuneration shall be paid out of the Municipal Fund.(3)After the expiry of the period of the order the Court, the Government shall take further steps to constitute the Municipality in accordance with the provisions of this Act.
