Section 49(1) in The Orissa Municipal Corporation Act, 2003
(1)Whenever -(a)the general elections to the Corporation under this Act or any proceedings consequent thereon have been stayed by an order of a component Court or authority; or(b)the election of all the Corporators or more than two third of the Corporators has been declared by a competent Court or authority to be void; or(c)all the Corporators or more than two-third of the Corporators have resigned;the Government shall, by notification, appoint an Administrator for such period not exceeding six months, as may be specified in the notification.
