Section 506 in The Coimbatore City Municipal Corporation Act, 1981
506. Appointment of Special Officer in cases where ordinary elections are not held in time.
(1)Where ordinary elections to fill up ordinary vacancies in the office of elected councillors have not been held under this Act before the occurrence of the vacancies consequent on the expiry of term of office of such councillors-(i)under this Act, or(ii)under any other law for the time being in force, the Government may, by notification, appoint a Special Officer to exercise the powers and perform the functions of the corporation or the Mayor, and the committees established or constituted by or under this Act, except the Taxation Appeals Committee, to such extent as may be determined by the Government.(2)The Special Officer, referred to in sub-section (1) shall hold office for a period of six months from the date of his appointment or for such further period not exceeding six months as the Government may, by notification, specify.(3)The Special Office referred to in sub-section (1) may also exercise all or any of the powers and perform all or any of the functions of the Commissioner or any other officer or authority under this Act, with the Government may, by notification, specify.(4)(a)The Special Officer shall receive payment for his services from the municipal fund;(b)The Government may determine the relations of the Special Officer with themselves.(5)The Commissioner shall, in the exercise of his powers and performance of the functions under this Act, be subject to the control and superintendence of the Special Officer.
