Section 426(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)On a complaint being made to the Corporation by any Councillor that an officer or official of the Corporation or any other class of Government Officer or official discharging any duties in relation to the functions of the Corporation, to which the Government may, by notification, extend the provisions of the section has misconduct himself in his official capacity, the Corporation may enquire into the matter and submit a report alongwith the prima facie evidence to the superior officer whom it may concern and the said officer shall, after such further enquiry as may be required, take suitable action under intimation to the Corporation and the Government.
