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State of Haryana - Section

Section 42 in The Haryana Municipal Act, 1973

42. Power to demand punishment or dismissal.

- If in the opinion of the State Government any employee of the committee is negligent in the discharge of his duties, the committee shall, on the requirement of the State Government, suspend, fine or otherwise punish him; and if, in the opinion of the State Government he is unfit for his employment, the committee shall dismiss him.