Section 506(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Where ordinary elections to fill up ordinary vacancies in the office of elected councillors have not been held under this Act before the occurrence of the vacancies consequent on the expiry of term of office of such councillors-(i)under this Act, or(ii)under any other law for the time being in force, the Government may, by notification, appoint a Special Officer to exercise the powers and perform the functions of the corporation or the Mayor, and the committees established or constituted by or under this Act, except the Taxation Appeals Committee, to such extent as may be determined by the Government.
