Section 62A in Andhra Pradesh Municipalities Act, 1965
62A. Appointment of Special Officer.
(1)Notwithstanding anything contained in this Act, where in the opinion of the Government it is not possible to hold the elections to the municipalities in accordance with the provisions of this Act, before the date of expiration of the term, and to bring the newly elected members into office on the date of expiration of the term as aforesaid ................ the Government may, by notification appoint a Special Officer to exercise the powers, perform the duties and discharge the functions of--(a)the Council;(b)the Chairperson; and(c)the Commissioner;Provided that the Government may, from time to time, by notification in the Andhra Pradesh Gazette and for reasons specified therein extend the said period of appointment of Special Officer beyond six years for a further period or periods, so however the period of appointment of the special officer shall not, [in the aggregate exceed three years] [Substituted 'in the aggregate exceed ten years' by Act No. 22 of 1994, dated 9.8.1994] or till the newly elected councils assume office which ever is earlier.(2)The Government shall cause elections to be held to the municipality under the Principal Act, so that the newly elected members may came into office on such date as may be specified by the Government in this behalf by a notification, in the Andhra Pradesh Gazette:Provided that the Government may, from time to time, advance or postpone the date specified under this subsection and fix instead another date;Provided further that the date fixed under this sub-section shall be the date on which the appointment of the Special Officer, expires.(3)The Special Officer shall exercise the powers, perform the duties and discharge the functions of the council until the elected members come into office, of the Chairperson until a Chairperson is elected, and of the Commissioner until a Commissioner is appointed by the Government and the committees referred to in Sections 43 and 74 until such committees are constituted, as the case may be and any such officer may, if the Government so direct, receive remuneration for his service from the municipal fund.
