Section 62A(1) in Andhra Pradesh Municipalities Act, 1965
(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.
