Section 17(3) in Andhra Pradesh Municipal Corporations Act, 1994
(3)The Special Officer shall exercise the powers, perform the duties and discharge the functions of the Corporation until the elected Members come into Office, of the Standing Committee until a Standing Committee is appointed by the Corporation, or the Commissioner, until a Commissioner is appointed by the State Government and of the Wards Committees until the Wards Committees are constituted, as the case may be, and any such officer may, if the State Government so direct, receive remuneration for his services from the municipal fund.
