65. [ Appointment of Special Officer or Administrative Committee for the administration of Municipality. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
(1)Where the term of a Municipality has been expired and a new Municipality has not been constituted or where a Municipality has been dissolved under Section 64, Government shall, by notification in the Gazette, appoint a Special Officer or an Administrative Committee consisting of not less than three members who are Government employees for the period as may be specified in the notification for the administration of the Municipality:Provided that, the term of appointment shall, not in any case be exceeded six months.](1A)[ x x x x] [Omitted by Act 14 of 1999, w.e.f. 24-3-1999.](2)The Administrative Committee or the Special Officer appointed under sub-section (1) shall, subject to the control of the Government and to such instructions or directions as the Government may issue, from time to time, have all the powers and functions of the Council, the Chairperson, the Deputy Chairperson and the Committees of the Municipality and take all such actions as may be required in the interests of the Municipality.(3)The Administrative Committee or the Special Officer appointed under sub-section (1) shall, notwithstanding that the period of appointment under the said sub-section has not expired, cease to hold office 2[with effect from the date of reconstitution of the Municipality].
