Section 3(7) in Punjab Municipal (Executive Officer) Act, 1931
(7)The Executive Officer may at any time be suspended or removed from the office by the State Government and shall be so suspended or removed if at a meeting of the committee convened to consider the question of his suspension or removal not less than five-eighths of the total number of members constituting the committee for the time being vote in favour of his suspension or removal, and if the Executive Officer is suspended the Committee shall appoint some person with the approval of the [State Government] [Substituted for the expression 'Central Government' (which Was Substituted for 'State Government' by A.O.1968) by A.O. 1973. The word 'State' was substituted, for the word 'Provincial' by Adaptation of Laws Order, 1950.] to officiate as Executive Officer.
