(1)Every [* * *] [The words 'board of a', omitted by U.P. Act No. 12 of 1994.] municipality where there is no Executive Officer shall, by special resolution appoint one or more Secretaries.(2)[ Each such appointment shall be subject to prior approval of the Prescribed Authority and the salaries and other conditions of service of the person so appointed shall be such as may be prescribed.] [Substituted by U.P. Act No. 26 of 1964.]
