Section 72 in Arunachal Pradesh Municipal Act, 2007
72. Consequences of dissolution.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, with effect from the date of the order of dissolution under sub-section (1) of section-71.(a)all the councillors including the members of the Empowered Standing Committee and of any committee of the Municipality constituted under this Act, and the Chief Councillor and the Deputy Chief Councillor shall vacate their respective offices, and(b)all the powers and duties which, under the provisions of this Act or the rules or the regulations made thereunder or any other law of the time being in force, may be exercised or performed Standing by the members of the Empowered Standing Committee or of any committee of the Municipality or the Chief Councillor, shall be exercised or performed, subjects to such directions as the State Government may give from time to time, by such person or persons as the State Government may appoint in this behalf :Provided that when the State Government appoints more than one person to exercise any powers or perform any duties, it may, by order, and in such manner as it thinks fit, allocate such powers and duties among the persons so appointed :Provided further that the State Government shall fix the remuneration of such person or persons, and may direct that such remuneration shall, in each case, be paid out of the Municipal Fund.(2)For the avoidance of doubts, it is hereby declared that an order of dissolution under sub-section (1) of section -71 shall not effect or imply in any way the dissolution of the Municipality as a body corporate.Chapter-IX Municipal finance and Municipal Fund
