(1)The Executive Officer of every cantonment shall be appointed by the Central Government, or by such Person as the Central Government may authorise in this behalf, from the [Military Lands and Cantonments Service] constituted by rules made under section 280:[Provided that where a member of the Military Lands and Cantonments Service is not readily available for such appointment, a Military Officer may be appointed as the Executive Officer for a period not exceeding three months:Provided further that] [Substituted by Act 2 of 1954, s.5, for "Provided that" ] an Executive Officer appointed before the commencement of the Cantonments (Amendment) Act, 1936, shall, unless the Central Government otherwise directs in any case, be deemed to have been duly appointed in accordance with this sub-section.(24 of 1936.)
