(1)Save as otherwise provided in this Act a Municipality which is other employees a Municipal Corporation or a Municipal Council shall have the following of Municipality. officers and employees, namely:-(a)A Municipality Secretary;(b)An Executive Officer; and(c)Such other officers and employees as may be prescribed.(3)The officers and employees of a Municipality shall be appointed by the Mayor or, as the case may be, the Chairperson, in such manner, on such terms and conditions including their conduct, discipline and control, as may be prescribed.
