Section 20 in The Manipur Hill Areas Autonomous District Council Act, 2000
20. Chief Executive Officer.
(1)The Chief Executive Officer of the District Council shall be appointed by the Governor in such manner as may be prescribed and shall enjoy such salary and allowances as may be prescribed.(2)The Chief Executive Officer to the District Council shall also be the Ex-Officio Secretary to the Executive Committee and shall normally attend such meetings in that capacity.(3)Subject to such rules as may be prescribed in this behalf, a District Council may determine the category and strength of its employees and shall have the power to appoint them.(4)All other officers and staff of the District Council shall be subordinate to the Chief Executive Officer of the District Council. The Chief Executive Officer shall have the rights of being present at a Meeting of the District Council as that of the Members of the District Council.(5)The Secretary to the Executive Committee shall not be entitled to vote in any Meeting of the District Council or its Committee.(6)The Chief Executive Officer shall act under the directions of the Chairman.
