Section 9(1A) in Visakhapatnam Municipal Corporation Act 1979
(1A)[ The Government shall cause elections to be held to the Corporation so that the newly elected Councillors may come 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 sub-section and specify instead another date;Provided further that the term of office of the Special Officer shall expire on the date of election of the Mayor.]
