68. [ Appointment of Special Officers of technical department. - (1) A] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, and if so required by the State Government, shall by special resolution, appoint the principal officers of its technical departments such as Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Water Works Engineer, Assistant Water Works Engineer, Electrical and Water Words Engineer, Assistant Electrical and Water Works Engineer or Overseer and also Secretary where there is already an Executive Officer and Superintendent or Lady-Superintendent of Education.
(2)During the absence on leave, or other temporary vacancy in the office of any of the officers mentioned in sub-section (1), if the period of such leave or vacancy does not exceed two months, the President may appoint a person to act in such office; if the period exceeds two months an appointment shall be made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in accordance with the provisions of sub-section (1).(3)When the period of vacancy in which appointment has been made under the first part of sub-section (2) is subsequently extended beyond two months due to unforeseen circumstances, the appointment made by the President may continue subject to the approval of the State Government.(4)Every person appointed under sub-section (2) may exercise the powers and. shall perform the duties conferred or imposed by or under this or any other enactment on the person for which he is appointed to act.(5)Each appointment made under sub-section (1) or the second part of sub-section (2) shall be subject to the prior approval of the State Government.(6)The salary and other conditions of service of a person appointed under this section shall be such as may be prescribed.
