Section 510A in The Madurai City Municipal Corporation Act, 1971
510A. [ Transitory provision. [Section 510-A, 510-B and 510-C was inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, the Government may, by notification, if necessary, appoint a Special Officer to exercise the powers and discharge the functions of the corporation until the day on which the first meeting of the council is held after ordinary elections to the corporation after the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).(2)The Special Officer appointed under sub-section (1) shall hold office only [up to the 31st day of December 1996 or for such shorter period as the State Government may, by notification, specify in this behalf].
