Section 57(3) in The U.P. Municipalities Act, 1916
(3)[ Every appointment of an Executive Officer under sub-section (1) and of a Medical Officer of Health under the provisio to sub-section (2) made by a] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be subject to the prior approval of the State Government and their salaries and conditions of service shall be such as may be prescribed.
