Section 10 in Nagercoil City Municipal Corporation Act, 2019
10. Appointment of Special Officer.
(1)There shall be appointed by the Government, by notification, a Special Officer to exercise the powers, perform the duties and discharge the functions of-(a)the council,(b)the standing committee,(c)the Commissioner, and(d)the wards committee.(2)The Special Officer shall exercise the powers, perform the duties and discharge the functions, -(a)of the corporation, until the elected councillors come into office;(b)of the standing committee, until a standing committee is appointed by the corporation; and(c)of the commissioner, until a Commissioner is appointed by the Government and such officer may, if the Government so direct, receive remuneration for his services from the municipal fund.(3)Until a new Special Officer is appointed by the Government under sub-section (1), the Special Officer of the municipality functioning immediately before the date of the commencement of this Act shall be deemed to be the Special Officer of the corporation and he shall exercise the powers and perform the duties and discharge the functions as those exercised, performed and discharged by the Special Officer appointed under sub-section (1).(4)The Special Officer referred to in sub-section (1) or in sub-section (3) shall hold office until the day on which the first meeting of the council is held after ordinary election to the corporation.
