Section 375 in Tamil Nadu District Municipalities Act, 1920
375. Transitional provision.
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, the State Government may, by notification, if necessary, appoint special officers to exercise the powers and discharge the functions of the municipalities or the [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).], as the case may be, until the day on which the first meetings of the municipal councils are held after ordinary elections to the municipalities and the [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] after the date of commencement of the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994).(2)[ The Special Officer appointed under sub-section (1) in respect of Courtallam and Bhavanisagar municipalities and holding as such immediately before the 13th day of August 1997, shall be deemed to have been appointed as Special Officers under sub-section (1) with effect from the 13th day of August 1997 in respect of Courtallam and Bhavanisagar [Third Grade Municipality] [Substituted by section 3 of the Tamil Nadu District Municipalities (Second Amendment) Act, 1997 (Tamil Nadu Act 57 of 1997).] and such Special Officers shall continue to hold office up to the [30th day of June 1998] or for such shorter period as the State Government may, by notification, specify in this behalf.]
