Section 9 in The Gurugram Metropolitan Development Authority Act, 2017
9. Appointment, terms and conditions etc. of Chief Executive Officer.
(1)The State Government shall, by notification, appoint an officer of the State Government, not below the rank of Principal Secretary, as Chief Executive Officer.(2)The Chief Executive Officer shall be paid out of the Fund of the Authority, such monthly salary and such monthly allowances with such other facilities, as may from time to time be fixed by the State Government.(3)Whenever the Chief Executive Officer is on leave or is unable to discharge his duties, the State Government may appoint another officer in his place to exercise the powers of the Chief Executive Officer until his return.
