560. Special provisions in the case of newly constituted Municipality.
- [(1) Notwithstanding anything contained in this Act where a Municipality is constituted for the first time under section 4, the Government, shall appoint a Special Officer or an Aclmini Committee consisting of not less than three members who are officers of Government in; to the Secretary to exercise the powers, perform the functions and discharge the duties Chairperson, Standing Committees and Council of the Municipality.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](2)The State Election Commission shall cause arrangements for election to 1 so that newly elected Chairperson and Councillors may assume office within six mon the date on which the notification under sub-section (3) of section 4 constituting the'. area to be a Municipality takes effect.(3)[ Where a Special Officer is appointed under sub-section (1), the powers, and duties of the concerned Municipality and of its Chairperson the Deputy Chairge the Standing Committees shall be exercised and performed by the Special Officer a an Administrative Committee is appointed, the powers unctions and duties of the Mu shall be exercised and performed by such committee and those of the Chairperson ai Chairperson shall be exercised and performed by the members of the Committee as; by the Government in the notification issued under sub-section (1):Provided that the Special Officer or Administrative Committee so appointed sh; the powers and perform the functions subject to the general or special direction Government.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
