Section 10A(4) in The U.P. Municipalities Act, 1916
(4)[ Notwithstanding anything to the contrary contained in any other provision of this Act, where, due to unavoidable circumstances or in the public interest, it is not practicable to hold an election to constitute a Municipality before the expiry of its term, then until the due constitution of such Municipality, all the powers, functions and duties of the Municipality shall be exercised and performed by the District Magistrate or by a Gazetted Officer not below the rank of a Deputy Collector appointed by the District Magistrate in this behalf, and such District Magistrate or Officer shall be called the Administrator, and such Administrator shall be deemed in law to be the Municipality, the President or the Committee as the occasion may require.] [Inserted by U.P. Act No. 23 of 2005.]Uttarakhand AmendmentIn the end of Section 10-A, a new sub-section shall be inserted, namely :-
