(4)Subject to the provisions of sub-section (2), the appointment of officers referred to in sub-section (1) shall be made;(a)by the State Government by notification from amongst the persons who are or have been in the service of the Government:Provided that the appointment to the posts as aforesaid shall be on such terms and conditions, and for such period not exceeding five years in the first instance, as the State Government may determine:Provided further that the State Government may, in consultation with the Standing Committee, extend the period of appointment from time to time, or(b)No person above the age of sixty years shall be appointed to any post in a municipality:Provided that this provision shall not be applicable to appointments on contract basis.
