Section 58 in Maharashtra Hereditary Offices Act, 1874
58. [ Collector may remove officiator with the sanction of Provincial Government.] [As to the local repeal of sections 56 to 58 see Bombay 6 of 1887.] - It shall be lawful for the Collector, with the previous sanction of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.], in case of fraud, the wilful framing of incorrect records, habitual neglect of duty, or other grave misconduct on the part of an officiator, to remove him from office ,[or if he has ceased to officiate, to declare that he is ineligible for re-employment in any hereditary office except with the sanction of [the Provincial Government] [These words were added by Section 2 of the Bombay Hereditary Offices Act, 1910 (Bombay 3 of 1910).]].
