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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Telangana - Subsection

Section 141(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)Censure, (b) withholding of increments or promotion including stoppage at an efficiency bar, (c) reduction to a lower rank in the seniority list or to a lower post, (d) fine, (e) recovery from salary of the whole or part of any pecuniary loss caused to the Corporation, (f) suspension, (g) removal of Municipal Officer or servant which does not disqualify from future employment, (h) dismissal of Municipal Officer and servant which ordinarily disqualifies from future employment.