Section 7 in Andhra Pradesh Municipalities Act, 1965
7. Special provision in the case of newly constituted and reconstituted councils.
(1)Notwithstanding any other provision in this Act, where a municipality is constituted for the first time, the Government may appoint a Special Officer to exercise the powers, discharge the duties and perform the functions of the council, its Chairperson, its Wards Committees, its committees referred to in Sections 43 and 74, and the Commissioner.(2)The Special Officer shall cause arrangements for election to be made so that the Chairperson and the elected members may come into officer on such date as may be specified by the Government by an order made in this behalf;Provided that the Government may, from time to time, postpone the date [within a period of two years] [Substituted 'within a period of one and half years' by Act No. 19 of 2002, dated 9.8.2002] so specified it, for any reason, the elections cannot be completed before such date.(2A)Notwithstanding anything contained in this Act, every Special Officer appointed under Sub-section (1) read with Sub- section (6) to any municipality in the State, shall cause arrangements for election to be made to that municipality so that the elected members and the Chairperson thereof may come into office on such date as may be specified by the Government by an order made in this behalf;(3)The Special Officer shall exercise the powers, discharge the duties and perform the functions, of the council until the elected members come into office, of the Chairperson until a Chairperson is elected, of the wards committees until the wards committees are constituted of the committees referred to in Sections 43 and 74 until committees thereof have been constituted and of the Commissioner until a Commissioner has been appointed, as the case may be.(4)x x x[***] [Omitted '(5)' by Act No. 28 of 2005, dated 27.10.2005.](6)The provisions of sub-sections (1) to (5) shall so far as may be, apply to all cases of reconstitution of councils, unless otherwise provided in this Act.(7)Where the number of seats on a council is increased by or in consequence of a notification under sub-section (1) of Section 5, the members elected for the additional seats or the members elected in their places at casual vacancies shall hold office until the date on which the members elected to the original seats at the ordinary elections immediately preceding will vacate office.
