Section 3(9) in Punjab Municipal (Executive Officer) Act, 1931
(9)Whenever an Executive Officer dies, resigns or is removed the committee shall, within three months of his death,resignation or removal, appoint another person to be Executive Officer in the manner provided in subsections (1) to (3), and if the committee fails to appoint such a person within such period the [State Government] [Substituted, for the expression 'Central Government' (which was Substituted for 'State Government' by A. O. 1968) by A. 0. 1973. The word 'State' was substituted, for the word 'Provincial' by Adaptation of Laws Order, 1950.] may appoint such a person in the manner provided in sub-section (4) :Provided that the President or in his absence the Vice-President shall, without remuneration, exercise the powers of Executive Officer until another Executive Officer is appointed.
