Section 315(1) in Karnataka Municipalities Act, 1964
(1)Whenever,-(a)any general election to a municipal council under this Act or any proceedings consequent thereon have been stayed by an order of a competent court or authority, or(b)the election of all the councillors or more than two-thirds of the whole number of councillors of the municipal council has been declared by a competent court or authority to be void, or(c)[ ***] [Omitted by Act 36 of 1994 w.e.f. 1-6.1994.](d)all the councillors or more than two-thirds of the whole number of councillors of the municipal council have resigned, [so however, the total period of such appointment shall not exceed six months.] [Inserted by Act 36 of 1994 w.e.f. 1-6.1994.]the State Government shall by notification in the official Gazette, appoint an administrator for such period as may be specified in the notification and may, by like notification, curtail and extend [either prospectively or retrospectively] [Inserted by Act 34 of 1966 w.e.f. 1-4.1965.] the period of such appointment.
