Section 3GGG in Tamil Nadu District Municipalities Act, 1920
3GGG. Appointment of Special Officer in certain circumstances.
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of Koothappar Town Panchayat in Tiruchirappalli District, which could not be constituted on the 25th day of October, 2006, even after resorting to election process, the Government may, by notification, appoint Special Officer to exercise the powers and discharge the functions of the said town panchayat, until the day on which the first meeting of the said town panchayat is held after election to the said town panchayat.(2)The Special Officer appointed under sub-section (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Government may, by notification, specify in this behalf.Election and Term of Office of Members
