Section 21(3) in The Calcutta Municipal Corporation Act, 1980
(3)[ Any officer or employee of the Corporation as may be determined by regulation, may be censured, fined, penalised by withholding of increment or promotion temporarily or permanently, penalised by recovery from his pay of the whole or part of any pecuniary loss caused by him to the Corporation, reduced to a lower stage in the time-scale of pay for a specified period, reduced to a lower time-scale of pay, grade, post or service, or penalised by compulsory retirement or removal or dismissal from service for any breach of departmental rules or of discipline or for negligence of duties or for other misconduct, by the authority by whom such officer or employee has been appointed.] [Sub-section (3) substituted by W.B. Act 6 of 1996.]
