67. [ Punishment and dismissal of Secretaries. - A] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may dismiss, remove or otherwise punish any Secretary appointed under Section 66 or Section 66-A, by special resolution supported by not less than two thirds of the members constituting the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], subject to his right of appeal to such authority, within such time and in such manner, as may be prescribed :
Provided that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall in dismissing, removing or otherwise punishing the Secretary, follow the procedure that may be prescribed in this behalf.
