- A Municipal Board may appoint an Executive Officer with the approval of the State Government. The State Government may if it finds that any particular Board should have an Executive Officer and the said Board does not make such an appointment, appoint any person as such officer in respect of that particular Board. In either case the salary of the officer including allowances, etc., and other charges shall be charges on the Municipal Fund unless the State Government agree to bear the same or any portion thereof.(2)The State Government shall make rules regarding the appointment, salaries, conditions of service, powers, duties and functions of the Executive Officers and other relevant matters connected therewith and also providing that no disciplinary action shall be taken against the Executive Officer, except with the approval of the State Government.Liability of Commissioners of Boards and Committees
