(1)(a) Notwithstanding anything contained in the District Municipalities Act, the State Government shall appoint Special Officers to exercise the powers and perform the functions of the Municipal Councils established or constituted by or under the District Municipalities Act, of the Chairmen of such Municipal Councils and of the Committees established or Constituted by or under the District Municipalities Act.
(b) A Special Officer may be appointed under clause (a) for one or more Municipal Councils as the State Government may, by order, specify.
(2) Each Special Officer referred to in sub-section (1) may also exercise all or any of the powers and perform all or any of the functions of the executive authority or any other officer or authority under the District Municipalities Act, which the State Government may, by notification, specify.
(3)(a) Each Special Officer shall hold office for the period beginning at noon on the 3rd day of March, 1991 and ending at noon on the 10th day of April, 1991:
Provided that if any vacancy arises in the post of the Special Officer the vacancy shall be filled up by the State Government and the person appointed in the vacancy shall hold office for the remainder of the period specified above.
(b) A Special Officer shall receive payment for his services? from the municipal fund constituted under section 119 of the District Municipalities Act.
(c) The State Government may determine the relationship of the Special Officer with themselves.
(4) The executive authority shall, in the exercise of the powers and performance of the functions under the District Municipalities Act, be subject to the control and superintendence of the Special Officer.