Section 56(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)The penalties which may be imposed under this section are the following, namely:-(a)censure;(b)withholding of increments or promotion, including stoppage at an efficiency bar;(c)reduction to a lower post or time-scale, or to a lower stage in a time-scale;(d)fine;(e)recovery from salary of the whole or part of any pecuniary loss caused to the Corporation;(f)suspension;(g)removal from municipal service which does not disqualify from future employment;(h)dismissal from municipal service which ordinarily disqualifies from future employment.
