Section 3GGG(1) in Tamil Nadu District Municipalities Act, 1920
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of Koothappar Town Panchayat in Tiruchirappalli District, which could not be constituted on the 25th day of October, 2006, even after resorting to election process, the Government may, by notification, appoint Special Officer to exercise the powers and discharge the functions of the said town panchayat, until the day on which the first meeting of the said town panchayat is held after election to the said town panchayat.
