Section 49 in The Orissa Municipal Corporation Act, 2003
49. Powers to appoint Administrator in certain cases.
(1)Whenever -(a)the general elections to the Corporation under this Act or any proceedings consequent thereon have been stayed by an order of a component Court or authority; or(b)the election of all the Corporators or more than two third of the Corporators has been declared by a competent Court or authority to be void; or(c)all the Corporators or more than two-third of the Corporators have resigned;the Government shall, by notification, appoint an Administrator for such period not exceeding six months, as may be specified in the notification.(2)Notwithstanding anything contained in this Act, on the appointment of an Administrator under Sub-section (1) and during the period of such appointment, the Corporation, the Standing Committees, the Mayor and the Deputy Mayor shall cease to exercise any powers and perform and discharge any duties or functions conferred or imposed on them by or under this Act any other law and all such powers shall be exercised and all such duties and functions shall be performed and discharged by the Administrator.(3)The provisions of Sub-sections (6) and (7) of Section 48 shall mutatis mutandis be applicable in respect of the Administrator appointed under Sub-section (1).(4)The Government may, if it thinks fit, appoint an Advisory Council to advise and assist the Administrator appointed under Sub-section (1) in the exercise of the powers and the performance and discharge of the duties and functions conferred or imposed on him under this Act or any other law.(5)The members of the Advisory Council shall hold office during the pleasure of the Government.
