Section 7 in The Bombay Provincial Municipal Corporations Act, 1949
7. Registration of office by councillor. - Any councillor may resign his office at any time by notice in writing to the Commissioner and, on such notice being given, his office shall become vacant as from the date of the notice.
[7A. Provision for appointment of Administrator after expiry of normal term of office of Councillors. - [(1) Where,-(i)the duration of a Corporation has already expired or is due to expire during the transitory period as referred to in sub-section (1) of section 6C and election to constitute the Corporation could not be completed before the expiry of its duration, or(ii)due to unforeseen circumstances such as natural calamity, riots, communal disturbances, the election to constitute Corporation could not be completed before the expiry of its duration.the State Government may, by order published in the Official Gazette appoint a person as an Administrator to manage the affairs of the Corporation during the period from the date specified in the order upto the date immediately preceding the date of the first meeting, after general election.](2)During the said period, all the powers and duties of the Municipal authorities (except the Municipal Commissioner and the Transport Manager) charged with carrying out the provisions of this Act and of the Corporation under any other law for the time being in force shall be exercised and performed by the Administrator.(3)The Administrator may by an order in writing delegate any of the powers and duties to be exercised or performed by him under sub-section (2)? to any officer for the time being serving under the Corporation.(4)The Administrator shall receive such remuneration from the Municipal Fund as the State Government may from time to time by general or special order determine.]Qualifications and Disqualifications of Voters and Councillors[8. (1) For every ward, there shall be a list of voters.(2)The list of voters shall be the same as the electoral roll of the Gujarat Legislative Assembly prepared and revised in accordance with the provisions of the Representation of the People Act, 1950 (43 of 1950), for the time being in force and as revised, modified, updated and published in accordance with the provisions of sub-section (3).(3)Subject to the superintendence, direction and control of the State Election Commission, the list of voters shall be revised, modified, up-dated and published by such officers as may be designated by the State Election Commission in this behalf in the prescribed manner.(4)No person shall be entitled to have his name included in the list of voters for more than one ward and for any ward more than once.(5)The list of voters for any ward published under sub-section (2) shall remain in operation until a revised list of voters in respect of a Municipal Corporation is so published.]
