Section 38(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)Notwithstanding anything in this Act, where, for any reason, there is a delay in the reconstitution 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 for a period not exceeding six months, and the Government may appoint the Vice-Chairman under this section as the Special Officer.
