Section 75 in Gauhati Municipal Corporation Act, 1971
75. Punishment of Municipal officer or staff.
(1)Every Municipal officer and staff may be fined, reduced in rank suspended or dismissed for any breach of departmental rules or discipline or for carelessness, negligence of duties or other misconduct by the authority by whom such officer or staff is appointed, as may be provided for in the rules to be made in this behalf.(2)(a)in the case of a Municipal officer or staff drawing a salary and exceeding one thousand rupees per mensem and appointed by the Commissioner or by any authority to whom the power of appointment has been delegated by the Commissioner, an appeal shall lie to the Standing Finance Committee.(b)In the case of a Municipal officer or staff appointed by the Corporation on the recommendation of the Municipal Service Commission or the Assam Public Service Commission an appeal shall lie to the State Government.
