Section 79(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)In every case referred to the Collector under the last preceding sub-section the Collector shall not refuse to give his approval unless he is satisfied that-(i)the finding at the inquiry is perverse; or(ii)the penalty of removal or dismissal, as the case may be, is too severe.Where the Collector informs the Council or the Standing Committee that the finding at the inquiry is perverse, no further proceeding shall be taken against the officer or servant concerned in respect of the same matter.
