Section 48(1) in The Gujarat Municipalities Act, 1963
(1)Without prejudice to the provisions of any law for the time being in force, and subject to any rules made under section 47A, the following penalties may, for good and sufficient reasons be imposed upon any officer or servant of a municipality, namely:-(i)censure,(ii)withholding of increments or promotion including stoppage at an efficiency bar;(iii)reduction to a lower post on a fixed pay or a time-scale or to a lower stage in a time-scale;(iv)recovery from his pay of the whole or part of any pecuniary loss caused to the municipality by negligence or breach of orders;(v)fine;(vi)suspension;(vii)removal from service, which does not disqualify him from future employment;(viii)dismissal from service, which ordinarily disqualifies him from future employment.
