Section 507 in The Coimbatore City Municipal Corporation Act, 1981
507. Appointment of Judicial Officer to exercise and perform the functions of the Taxation Appeals Committee.
(1)A judicial officer of the rank of Sub-Judge appointed by the Government in this behalf, shall, during the period for which the Special Officer is appointed under sub-section (1) of section 506 exercise and perform all or any of the powers and functions of the Taxation Appeals Committee.(2)The judicial officer so appointed shall receive such remuneration as may be fixed by the Government and subject to such conditions as may be prescribed.Transitional and Transitory Provisions
