Section 38 in Andhra Pradesh Urban Areas (Development) Act, 1975
38. Power of Government to appoint a Special Officer.
(1)Notwithstanding anything in this Act, where, for any reason, there is a delay in the reconstitution of the Authority in accordance with the provisions of this Act, the Government may by notification, appoint a Special Officer to manage the affairs of the Authority for a period not exceeding six months, and the Government may appoint the Vice-Chairman under this section as the Special Officer.(2)Upon the publication of a notification under sub-section (1) -(i)all the powers and functions of the Authority of its Chairman and Vice-Chairman shall, during the period specified in the notification under sub-section (1), be exercised and performed by the Special Officer; and(ii)all property vested in the Authority shall, during period specified in the notification vest in the Government.(3)The Government may reconstitute the Authority in the manner provided in this Act, before the expiry of the period notified under this section, and the Special Officer shall cease to manage the affairs of the Authority on such reconstitution.
