Section 9(2) in Visakhapatnam Municipal Corporation Act 1979
(2)The Special Officer shall exercise the powers, perform the duties and discharge the functions of the Corporation until the elected Councillors come into office, of the Standing Committee until a Standing Committee is appointed by the Corporation and of the Commissioner, until a Commissioner is appointed by the State Government 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.
