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State of Chattisgarh - Section

Section 420 in The Chhattisgarh Municipal Corporation Act, 1956

420. Power to demand punishment or dismissal.

- Notwithstanding anything contained in this Act, if in the opinion of the Government any officer or servant of the Corporation is negligent in the discharge of his duties, the Corporation shall, on the requirement of the Government, suspend, fine or otherwise punish him, and if in the opinion of the Government he is unfit for his employment, the Corporation shall dismiss him.