Section 70G in Greater Hyderabad Municipal Corporation Act, 1955
70G. [ Appointment of Special Officer. [Section 70 G inserted by Act No.18 of 1991 (w.e.f.30.03.1991).]
(1)Notwithstanding anything contained in this Act, wherein the opinion of the Government it is not possible to hold the elections to the Corporation in accordance with the provisions of this Act, before the date of expiration of the term, and to bring the newly elected [Member] into office on the date of expiration of the term as aforesaid, [***] [Omitted by Act No.18 of 1992 (and the term of office of the Councillors is not extended).] the Government may, by notification appoint a Special Officer to exercise the powers, perform the duties and discharge the functions of,-(a)the Corporation,(b)the Standing Committee, and(c)the Commissioner, under the Act, for a period [which shall not exceed three and half years] [Amended by Acts No.30 of 2000, 7 of 2001 and 32 of 2001 (from one year to 3½ Years).] from the date of such appointment:Provided that the State Government may, from time to time, by notification in the *Telangana Gazette and for reasons specified therein extend the said period of appointment of Special Officer [beyond three and half years] [Amended by Acts No.30 of 2000, 7 of 2001 and 32 of 2001 (from one year to 3½ Years).], for a further period or periods so however that the period of appointment of the Special Officer shall not, [in the aggregate exceed eleven years] [Amended by Acts No.4 of 1993 (from 2 years to three years) and 10 of 1994 (to four years).].(2)The State Government shall cause elections to be held to the Corporation under the principal Act, so that the newly elected [Member] [['Throughout the ActFor Substituted
