69. Punishment and dismissal of officers appointed under Section 68.
- [(1) A] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by special resolution, dismiss, remove or otherwise punish any officer appointed under Section 68 or the proviso to subsection (2) of Section 57, subject to the conditions provided in Section 58 in respect of the dismissal, removal or other punishment of an Executive Officer.(2)[* * *] [Omitted by U.P. Act No. 26 of 1964.]
