(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.]
