(2)[ If the Councillors fail to elect a Chief Councillor under Sub-section (1), the State Government shall suspend the Board of Councillors and appoint an Administrator. The Board of Councillors shall remain suspended till such time the Councillors elect the Chief Councillor or till the tenure of the municipal Councilors is over, whichever is earlier.] [Substituted by Bihar Act No. 7 of 2011, dated 27.5.2011.]
