Section 3(4) in Punjab Municipal (Executive Officer) Act, 1931
(4)If the committee fails to appoint an Executive Officer within three months from the date of notification issued under sub-section (2) of section 1, 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.] may appoint any person as Executive Officer of the Committee for a renewable period not exceeding five years on such rate of monthly pay not exceeding Rs. 1,500 inclusive of all allowances as it may deem fit:Provided that if the appointment is renewed the maximum salary inclusive of all allowances shall not exceed Rs. 2,000.
