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[Cites 0, Cited by 1] [Section 56(1)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)the Municipal Chief Auditor and the Municipal Secretary may impose any of the penalties specified in clauses (a), (b), (c), (d) and (c) of sub-section (2) on any officer or servant immediately subordinate to them and drawing a monthly salary [not exceeding such amount as may be fixed by the State Government, by a general or special order, from time to time in case of each Corporation] [These words were substitution for the words 'not exceeding rupees one hundred and fifty exclusive of allowances', by Gujarat 1 of 1979, Section 7(b) (w.r.e.f. 26-09-1978).] subject to a right of appeal to the Standing Committee and the Standing Committee may impose any other penalty on any such officer or servant and may also impose any penalty on any other officer or servant immediately subordinate to the Municipal Chief Auditor or the Municipal Secretary;