Section 368(3) in Tamil Nadu District Municipalities Act, 1920
(3)The Special Officer shall exercise the powers, discharge the duties and perform the functions of the municipal council until the council has been constituted [of the chairman [by the council] [These words were substituted for the words 'and of the chairman until a chairman has been elected by the council' by the Tamil Nadu Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006).]] [xxx] [Omitted by Tamil Nadu Act 23 of 1978] and of the executive authority [by the council] [Substituted for the words 'until a chairman has been elected' by Tamil Nadu Act 23 of 1978] or a commissioner has been appointed, as the case may be.
