(1)There shall be a Chief Executive Officer, who shall be the District Magistrate, for every Zilla Parishad appointed by the State Government on such terms and conditions as may be prescribed.Provided that any person so appointed shall be recalled by the State Government if a resolution to that effect is passed by the Zilla Parishad, at a meeting specially convened for the purpose, by two -third majority of the total number of members holding office for the time being.(2)The State Government may appoint an Additional Chief Executive Officer not below the rank of Additional District Magistrate for a Zilla Parishad on such terms and conditions as may be prescribed :Provided that any person so appointed shall be recalled by the State Government if a resolution to that effect is passed by the Zilla Parished at a meeting specially convened for the purpose , by a majority of the total number of members holding office for the time being.(3)The Additional Chief Executive Officer shall , subject to the provision of this Act, exercise such powers, perform such functions and discharge such duties, of the Chief Executive Officer as the State Government may, from time to time direct.(4)The State Government may appoint a Secretary, not below the rank of Senior Deputy Magistrate, for a Zilla Parishad on such terms and conditions as may be Prescribed.(5)Subject to such rules as may be made by the State Government, a Zilla Parishad may appoint such other officers and employees as may be required by it, and may fix the salaries to be paid to the persons so appointed :Provided that no post shall be created or abolished and no revision of scale of pay of any post shall be made by the Zilla Parishad without the prior approval of the State Government.(6)The State Government shall make rules relating to the method of recruitment and the terms and conditions of service, including the pay and allowances, super-annuation provident fund, and gratuity of the employees of the Zilla Parishad.
