Section 345A(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Where any officer, by whatever designation referred to, appointed to exercise all the power and perform and discharge all the duties and functions of any existing Council is in office on the said earlier date, he shall be deemed to be appointed Administrator under this Act and shall have and exercise all the powers and perform and discharge all the duties and functions of the successor Council and of all its authorities and committees and Councillors.
