Section 100 in Karnataka Municipal Corporations Act, 1976
100. Power to appoint Administrator in certain cases.
(1)Whenever,-(a)the ordinary elections to the corporation under this Act or any proceedings consequent thereon have bee stayed by an order of a competent court or authority;(b)the election of all the councillors or more than two-thirds of the councillors has been declared by a competent court or authority to be void;(c)[ x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.](d)all the councillors or more than two-thirds of the councillors have resigned, Government shall, by notification, appoint an Administrator, for such period as may be specified in the notification and may, by like notification, curtail [or extend, either prospectively or retrospectively] [Substituted by Act 40 of 1981 w.e.f. 1.6.1977.] the period of such appointment [so however, the total period of such appointments shall not exceed six months] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.](2)Notwithstanding anything contained in this Act, on the appointment of an Administrator under this section, during the period of such appointment, the corporation, the standing committees of the corporation and the Mayor, the Deputy Mayor and other authorities other than the Commissioner, charged with carrying out the provisions of this Act or any other law, shall cease to exercise any powers and perform and discharge any duties or functions conferred or imposed on them by or under this Act or any other law, and all such powers shall be exercised and all such duties and functions shall be performed and discharged by the Administrator.(3)The provisions of sub-sections (3), (4) and (5) of section 99 shall mutatis mutandis be applicable in respect of the Administrator appointed under sub-section (1).
