Section 335(4) in Rajasthan Municipalities Act, 2009
(4)A person appointed under sub-Section (1) or sub-Section (2) may be dismissed, removed or otherwise punished in accordance with rules then obtaining by the appointing authority, subject to a right of appeal of such dismissal, removal or punishment within the prescribed time limit(i)to the State Government, if the order appealed from is passed by Municipality, and(ii)to the Municipality if such order is passed by the Chief Municipality Officer.
