(5)Notwithstanding anything contained in this Act, in the case of employees referred to in sub-section (1) of section 109, if in the opinion of the Government, any employee of a Municipality is negligent in the discharge, of his duties, the Municipality shall on the requirement of the Government, suspend, fine or otherwise punish him : and if in the opinion of the Government, he is unfit for his employment, the Municipality shall dismiss him :Provided that before requiring the Municipality to suspend, fine or otherwise punish any employee or before declaring any employee as unfit for employment, the Government shall give to concerned employee an opportunity of being heard.Reservation
