22. Delegation of power to appoint Administrative Officer to certain authorized municipalities. - (1) Notwithstanding the provisions of Section 21, the [State] Government may by notification in Official Gazette delegate the power to appoint an Administrative Officer to an authorised municipality which is a municipality constituted under the Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925), [or that Act as adapted and applied to the Saurashtra areas of the State] and the annual expenditure of which on primary education is not less than Rs. 1,00,000 for three financial years immediately preceding the date of the notification. The Administrative Officer so appointed shall be the servant of the authorised municipality and shall draw his pay, allowances, provident fund, gratuity and pension from its primary education fund.
(2)The appointment of such Administrative Officer shall be made after inviting and considering the suggestions, if any, of the municipal school board and with the approval of the [State] Government. No such officer shall, save with the previous sanction of the [State] Government, be removed from his office, reduced or suspended except by a resolution passed by at least, two-thirds of the whole number of Councillors of the authorised municipality.(3)The qualifications, pay, allowances and the terms of employment of such Administrative Officer shall be in accordance with the regulations framed by the authorised municipality with the sanction of the [State] Government.
