(3)[ In a newly constituted municipal area, all the powers or functions, vested with the municipal authorities under this Act or under any other law, for the time being in force, for the purpose of shaping up the municipal administration, shall be exercised or performed, as the case may be, by such person or persons to be designated as the Administrator or the Board of Administrators, as the State Government may, by notification, appoint for a period not exceeding six months :Provided that if, for any reason, it is not possible to hold the first general election of a newly constituted Municipality before expiry of the period of six months under this sub-section, the State Government may, by notification, extend the term of such Administrator or Board of Administrators, as the case may be, for a further period not exceeding six months. In the case of extension of the term of such Administrator of Board of Administrators, as the case may be, under this sub-section, all the 'powers and functions, vested with the municipal authorities under this Act or under any other law for the time being in force, shall be exercised or performed, as the case may be, by such Administrator or Board of Administrators in such extended term.] [Substituted by section 5 of the W.B. Municipal (Amendment) Act, 2002 (West Bengal Act VI of 2002), w.e.f. 2.9.2002, old section read as : '(3) In a municipal area newly constituted, the local authority having jurisdiction over such area immediately before such area was constituted a municipal area, shall continue to have jurisdiction and to perform its functions till such time, not exceeding six months from the date of the notification under section 6 or sub-section (3), or sub-section (4), of section 378, as the case may be, as may be necessary for holding elections.'.]
