12. [ Appointment of Executive Officer.- [Substituted by Act 24 of 1936, s.5, for the original section.]
(1)The Executive Officer of every cantonment shall be appointed by the Central Government, or by such Person as the Central Government may authorise in this behalf, from the [Military Lands and Cantonments Service] constituted by rules made under section 280:[Provided that where a member of the Military Lands and Cantonments Service is not readily available for such appointment, a Military Officer may be appointed as the Executive Officer for a period not exceeding three months:Provided further that] [Substituted by Act 2 of 1954, s.5, for "Provided that" ] an Executive Officer appointed before the commencement of the Cantonments (Amendment) Act, 1936, shall, unless the Central Government otherwise directs in any case, be deemed to have been duly appointed in accordance with this sub-section.(24 of 1936.)(2)Not less than half the cost of the salary of the Executive Officer shall be paid [by the Central Government] [Substituted by the A.O. 1937, for "by Government" ] and the balance from the cantonment fund:Provided that the salary of an Executive Officer appointed before the commencement of the Cantonments (Amendment) Act, 1936, 2 shall, until the Central Government otherwise directs, continue to be paid from the source from which it was being paid at the commencement of the said Act.(3)The Executive Officer shall be the Secretary of the Board and of every committee of the Board, but shall not be a member of the Board or of any such committee.]
