Section 38 in Telangana Urban Areas (Development) Act, 1975
38. Power of Government to appoint a Special Officer.
- [(1) Notwithstanding anything contained in this Act, where, for any reason, there is delay in the constitution or re-constitution of the Authority in accordance with the provisions of this Act, the Government may, by notification appoint a Special Officer to manage the affairs of the Authority under the Act, for a period which shall not exceed one year from the date of such appointment:Provided that the Government may, from time to time, by notification in the [Telangana] [Sub-section (1) of section 38 substituted by Act No.7 of 1994.] Gazette and for reasons specified therein extend the said period of appointment of Special Officer beyond one year, for a further period or periods, so however the period of appointment of the Special Officer shall not, [in the aggregate exceed two years] [Substituted by Act No.12 of 2000.].](2)Upon the publication of a notification under subsection (1)-(i)all the powers and functions of the Authority and of its Chairman [and Vice-Chairman] [The word 'Vice-Chairman' inserted by Act No.7 of 1984.] shall, during the period specified in the notification under sub-section (1), be exercised and performed by the Special Officer; and(ii)all property vested in the Authority shall, during the period specified in the notification, vest in the Government.(3)The Government may reconstitute the Authority in the manner provided in this Act, before the expiry of the period notified under this section, and the Special Officer shall cease to manage the affairs of the Authority on such reconstitution.
