Section 3(1) in Punjab Municipal (Executive Officer) Act, 1931
(1)Notwithstanding anything to the contrary contained in sections 26 and 27 of the [Municipal Act] [All references to the Punjab Municipal Act, 1911 and various references to sections of the said Act, shall be construed as references to the H. P. Municipal Act, 1968 and the corresponding sections thereof, vide A.O. 1973.], the Committee shall, by resolution to be passed by not less than five-eighths of the total number of members constituting the Committee for the time being, at the meeting convened for the purpose of appointing an Executive Officer at which no other business may be transacted, appoint, within three months from the date of the notification issued under sub-section (2) of section 1, a person, with the approval of the [ State Government] [Substituted for the expression 'Central Government' (which was Substituted for 'State Government' by A.O. 1968) by A. O. 1973. The word 'State' was Substituted for the Word 'Provincial' by Adaptation of Laws Order,1950.], as Executive Officer, for a renewable period of five years on such rate of pay not exceeding one thousand and five hundred rupees inclusive of all allowances, as it may deem fit:Provided that if the appointment is renewed the maximum salary inclusive of all allowances shall not exceed Rs. 2,000.
