57. [ Power of] [Substituted by U.P. Act No. 5 of 1932.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to appoint and employ Executive Officer and Medical Officer of Health. - [(1) Every] [Substituted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, unless the State Government either on its own motion or on representation made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], otherwise directs, appoint an Executive Officer by a special resolution.
Provided that in every case in which such [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has at the time of the passing of the Act a Secretary but no Executive Officer, the Secretary shall be deemed to be the Executive Officer, until or unless he is duly replaced.(2)Every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] with an income of Rs. 50,000 per annum or over, shall, unless the State Government otherwise directs, employ a Medical Officer of Health who belongs to the [Uttar Pradesh Provincial Medical and Health Service] [Substituted by U.P. Act No. 12 of 1994.], and an Accountant who belongs to the State Accounts Service, on such terms and conditions as may be prescribed by the State Government :[Provided that if the State Government expresses its inability to make available the services of a Medical Officer of Health belonging to the] [Added by U.P. Act No. 26 of 1964.] [Uttar Pradesh Provincial Medical and Health Service] [Substituted by U.P Act No. 12 of 1994.], the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may appoint a temporary Medical Officer of Health by a special resolution.(2A)Every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, if so required by the State Government, employ in addition to or in place of the Accountant, an Accounts Officer nominated by the State Government either severally or jointly with one or more than one [Municipality] [Substituted by U.P Act No. 12 of 1994.] or any other local authority on the terms and conditions as may be prescribed by the State Government, from time to time.(3)[ Every appointment of an Executive Officer under sub-section (1) and of a Medical Officer of Health under the provisio to sub-section (2) made by a] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be subject to the prior approval of the State Government and their salaries and conditions of service shall be such as may be prescribed.
