Section 10(2) in Nagercoil City Municipal Corporation Act, 2019
(2)The Special Officer shall exercise the powers, perform the duties and discharge the functions, -(a)of the corporation, until the elected councillors come into office;(b)of the standing committee, until a standing committee is appointed by the corporation; and(c)of the commissioner, until a Commissioner is appointed by the Government and such officer may, if the Government so direct, receive remuneration for his services from the municipal fund.
