24B. [ Punishment of officer or servant of Trust. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 9.]
- If on receipt of the report of enquiry under sub-section (1) of section 24-A, the [State] Government is of opinion that any officer or servant is guilty of misconduct, it may, after giving him an opportunity to be heard, direct that the Trust shall punish him and if in the opinion of the [State] [Substituted for 'provincial' by A. O., 1950.] Government he is unfit for his employment, the Trust shall dismiss him.]
