Section 322(3) in Rajasthan Municipalities Act, 2009
(3)When a Municipality is dissolved under sub-Section (1) or any other provision of this Act, the following consequences shall ensue:(a)all members of the Municipality including the Chairperson and the Vice-Chairperson shall, on the date specified in the order of dissolution, vacate their respective offices but without prejudice to their eligibility for re-election or re-appointment; and(b)all powers and duties of the Municipality shall, during the period of dissolution, be exercised and performed by such officer as an Administrator as the State Government appoints in this behalf.
