Section 53(1) in The City of Nagpur Corporation Act, 1948
(1)Any municipal officer or servant may be discharged -(a)during a period of probation,(b)if appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period of the appointment,(c)if engaged on contract, in accordance with the terms of the contract, or(d)on account of the abolition of the post held by him or on account of a reduction in the strength of a cadre of municipal officers and servants.
