Section 18(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)The State Government shall appoint a person to be the Executive Officer from amongst the officers not below the rank of the Deputy Collector, for the purposes of this Act. He shall hold the office ordinarily for a period of three years from the date of his appointment unless his term of office is determined earlier by the State Government by an order issued in this behalf.
