(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.
