- [(1) The State Government shall appoint an Executive Officer for the purposes of this Act, who, unless- [Sub-section (1) was substituted by Maharashtra 28 of 1979. Section 4 (a).](a)otherwise determined at the time of appointment, or(b)removed from his office by the State Government, shall hold office for a period of 3 years].(2)When a temporary vacancy occurs in the office of the Executive Officer, the State Government may fill up the vacancy.(3)[ The outgoing Executive Officer shall be eligible for re-appointment.] [Sub-section (3) was added by Maharashtra 28 of 1979, Section 4(b).]
