(1)The Chairman shall be the executive head of the municipal administration and shall exercise control over all officers and employees in the matter of discipline.(2)The Chairman may delegate his power to any other member of the Chairman-in-Council or an officer of the Municipality in such manner as he may specify by an order.(3)The punishment for breach of discipline may include dismissal from service, reduction in rank, withholding of increment, suspension including suspension pending proceedings, fine and censor.(4)[ In all disciplinary matters involving dismissal from service and reduction in rank, an appeal shall lie before the Board of Councilors which shall be the appellate authority.(4A)No disciplinary action shall be taken by a Municipality against any officer borne in cadre of common municipal service for the State constituted under sub-section (1) of section 54 or any officer of the State Government appointed for a Municipality or group of Municipalities under section 60.] [[Substituted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994, old section read as :'(4) In all disciplinary matters involving dismissal from service and reduction in rank, an appeal shall lie before the Board of Councilors from an order passed by the Chairman or his delegate and, in all other cases, the appellate authority shall be the Chairman or his delegate.'.]](5)The State Government may by rules provide for the norms of conduct of the officers and employees of that Municipalities and such other matters regarding discipline and control as it may think fit.
