Section 3(8) in Punjab Municipal (Executive Officer) Act, 1931
(8)Leave may be granted to the Executive Officer by the committee, and, whenever such leave is granted for a period exceeding one month, the committee shall appoint some person, with the approval of [State Government] [Substituted, for the expression 'Central Government' (which was Substituted for 'State Government' by A. O. 1968) by A. 0. 1973. The word 'State' was substituted, for the word 'Provincial' by Adaptation of Laws Order, 1950.], to officiate as Executive Officer :Provided that if the period of leave does not exceed one month the president or in his absence the Vice-President shall without remuneration exercise the powers of Executive Officer for the period of such leave.
