(3)When a Panchayat is constituted under this section, the Government may appoint a special officer not below the rank of a Tahsildar, for such period not exceeding six months as the Government may, by order, specify, to exercise the powers, discharge the duties and perform the functions of the Panchayat, its President or Chairman, as the case may be.[(3-A) Notwithstanding anything contained in sub-section (3), the Special Officers appointed under that sub-section in respect of the Village Panchayats and Panchayat Union specified in Schedule IV-A shall hold office up to the 31st day of March 2000 or for such shorter period as the Government may, by notification, specify in this behalf.] [Sub-section (3-A) inserted by Tamil Nadu Panchayats (Seventh Amendment) Act, 1999 (Tamil Nadu Act 44 of 1999).]
