Section 17 in Andhra Pradesh Municipal Corporations Act, 1994
17. Appointment of Special Officer.
(1)Whenever a new Municipal Corporation is constituted under this Act, there shall be appointed by the State Government, by a notification in the Andhra Pradesh Gazette, a Special Officer to exercise the powers, perform the duties and discharge the functions of,--(a)the Corporation;(b)the Standing Committee;(c)the Commissioner; and(d)the Wards Committee.(2)The State Election Commission shall cause elections to be held to the Corporation within one year from the date of its constitution and the newly elected Members shall enter upon office on such date as may be specified by the Government in this behalf, by a notification in the Andhra Pradesh Gazette.(3)The Special Officer shall exercise the powers, perform the duties and discharge the functions of the Corporation until the elected Members come into Office, of the Standing Committee until a Standing Committee is appointed by the Corporation, or the Commissioner, until a Commissioner is appointed by the State Government and of the Wards Committees until the Wards Committees are constituted, as the case may be, and any such officer may, if the State Government so direct, receive remuneration for his services from the municipal fund.(4)Until a new Special Officer is appointed by the Government under sub-section (1) the Special Officer of the Municipality functioning immediately before the commencement of this Act shall be deemed to be the Special Officer of the Corporation and he shall exercise the same powers and perform the same duties and discharge the same functions as those exercised, performed and discharged by the Special Officer appointed under sub-section (1).
