Section 45(1) in Himachal Pradesh Waqf Rules, 2016
(1)The appointment to the post of Chief Executive Officer under sub-section (1) of section 23 shall be made by the State Government from a penal of two Muslim Officers suggested by the Board-(a)by appointment of a Government officer; or(b)by transfer on deputation of a Government officer; or(c)by open recruitment which may include an officer retired from the post not below the rank of Deputy Secretary of the Government and not more than 62 years of age; after advertising the post by the Board in one Urdu, Hindi and English language newspapers having circulation in the area if an officer in the categories, as mentioned in sub-section (1) of section 23 is not available
