Section 425(2) in Gauhati Municipal Corporation Act, 1971
(2)When a Corporation is so superseded, the following consequences shall ensure, namely -(a)All councillors shall from the date of the notification vacate their offices as such without prejudice to their eligibility for re-election;(b)Such person or persons as the Government may appoint in that behalf, shall, so long as the supersession of the Corporation lasts, exercise and perform, so far as may be, the powers and duties of the Corporation and shall be deemed to be the Corporation for the purpose, and such person or persons shall comply with such direction as may be given to him or them by the Government, from time to time, for carrying out the purpose of this Act;(c)All property vested in the Corporation shall until it is reconstituted, vest in the Government; and(d)Before the expiry of the period of supersession election shall be held for the purpose of reconstituting the Corporation.
