251. Exercise of committee's power pending establishment of committee.
(1)When a new municipality is constituted under this Act, the State Government may appoint a person to exercise the powers, discharge the duties and perform the functions of the committee until the committee is established and he shall for the purpose aforesaid be deemed to be the committee.(2)The person so appointed under sub-section (1) shall comply with such directions as may be given to him by the State Government, from time to time, for carrying out the said purposes.
