Section 70(1) in Haryana Municipal Corporation Act, 1994
(1)Every Corporation Officer or other Corporation employees, other than those referred to in sub-section (1) of section 67, shall be liable to have his increments or promotion withheld or to be censured, reduced in rank, compulsorily retired, removed or dismissed for breach of any dePartmental regulations or of discipline or for carelessness, unfitness, negligence of duty or other misconduct by such authority as may be prescribed by regulations:Provided that no such officer or other employee as aforesaid shall be reduced in Bank, compulsorily retired, removed or dismissed by an authority subordinate to that by which he was appointed.
