Section 11(3) in West Bengal Municipal Corporation Act, 2006
(3)In a newly constituted Corporation area, all the powers or functions, vested with the Corporation authorities under this Act or under any other law, for the time being in force, for the purpose of shaping up the municipal administration, shall be exercised or performed, as the case may be, by such person or persons to be designated as the Administrator or the Board of Administrators, as the State Government may, by notification, appoint for a period not exceeding six months:Provided that if, for any reason, it is not possible to hold the first general election of a newly constituted Corporation before expiry of the period of six months under this sub-section, the State Government may, by notification, extend the term of such Administrator or the Board of Administrators, as the case may be, for a further period not exceeding six months. In the cast of extension of term of such Administrator or Board of Administrators, as the case may be, under this sub-section, all the powers and functions, vested with the Corporation authorities under this Act or under any other law for the time being in force, shall be exercised or performed, as the case may be, by such Administrator or the Board of Administrators in such extended term.
