Section 48(3) in The Gujarat Municipalities Act, 1963
(3)No officer or servant shall be reduced to a lower post or removed or dismissed from service and no punishment involving any monetary loss shall be imposed on him under this section unless he has been given a reasonable opportunity of showing cause against such reduction, removal, dismissal or punishment;Provided that this sub-section shall not apply-(a)where a person is reduced, removed or dismissed or punished on the ground of conduct which has led to his conviction or a criminal charge, or(b)where the competent authority is satisfied that, for reasons to be recorded in writing by such authority; it is not reasonably practicable to give to such person an opportunity to show cause.
