- [(1) During the absence on leave, or other temporary vacancy in the office of an Executive Officer, if the period of such leave or vacancy does not exceed two months, the President may appoint a person to act as Executive Officer; and if the period exceeds two months an appointment shall be made by the] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in accordance with the provisions of Section 57 :Provided that when the period of vacancy which initially did not exceed two months, is subsequently extended due to unforeseen circumstances, the appointment made by the President may continue subject to the approval of the State Government.(2)Every person so appointed may exercise the powers and shall perform the duties conferred or imposed by or under this or any other enactments on the person for whom he is appointed to act.(3)[ The salaries and conditions of service appertaining to such appointments shall be such as may be prescribed, and the provisions of Section 58, with such modifications as may be prescribed, shall apply to persons so appointed.] [Substituted by U.P. Act No. 26 of 1964.]
