Section 10 in The Salem City Municipal Corporation Act, 1994
10. Appointment of Special Officer.
(1)There shall be appointed by the Government, by notification, a Special Officer to exercise the powers, perform the duties and discharge the functions of-(1)the council;(2)the standing committee;(3)the Commissioner, and;(4)the wards committee.(2)The Government shall cause elections to be held to the corporation so that the newly elected councillors and the Mayor may come into office, [on or before 31.12.1996.] [Substituted by Tamil Nadu Act 16 of 1996.](3)The Special Officer shall exercise the powers, perform the duties and discharge the functions, -(a)of the corporation, until the elected councillors come into office;(b)of the standing committee, until a standing committee is appointed by the corporation; and(c)of the Commissioner, until a Commissioner is appointed by the Government and such officer may, if the Government so direct, receive remuneration for his services from the municipal fund.(4)Until a new Special Officer is appointed by the Government under subsection (1), the Special Officer of the municipality functioning immediately before the date of the commencement of this Act shall be deemed to be the Special Officer of the corporation and he shall exercise the powers and perform the duties and discharge the functions as those exercised, performed and discharged by the Special Officer appointed under sub-section (1).(5)The Special Officer referred to in sub-section (1) or in sub-section (4) shall hold office [up to the 31st day of December 1996 or for shorter period as the Government may, by notification, specify in this behalf.] [Substituted by Tamil Nadu Act 16 of 1996.]
