77. Limitation of powers conferred by Sections 71 to 76.
(1)The provisions of Sections 71, 73, 74, 75 and 76, shall be subject to the provisions of, -(a)Section 78, and(b)any rule, in particular of any rule imposing any conditions on the appointment of persons to offices, or any particular office, requiring professional skill, and on the suspension or dismissal [removal or other punishment or discharge or termination of service] [Inserted by U.P Act No. 26 of 1964.] of persons so appointed.(2)The provisions of Sections 74, 75 and 76 shall also be subject to the provisions of any regulation raising any maximum or minimum monthly salary prescribed in those sections with reference to the respect powers of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [President] [Substituted by U.P. Act No. 7 of 1949.] and the Executive Officer over the staff.
