Section 174 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
174. prescribed:
Provided that no such officer or other employee as aforesaid shall bereduced in rank, compulsorily retired, removed or dismissed by any authoritysubordinate to that by which he was appointed:Provided further that the corporation employees belonging to such classesor categories as may be prescribed by the rules shall be liable also to be fined bysuch authority as may be specified therein.(2)No such officer or other employee shall be punished under sub-section(1)unless he has been given a reasonable opportunity of showing cause againstthe action proposed to be taken in regard to him:Provided that this sub-section shall not apply,-(a)where an officer or other employee is removed or dismissed on theground of conduct which has led to his conviction on a criminal charge; or(b)where the authority empowered to remove or dismiss such officeror other employee is satisfied that for reasons to be recorded by thatauthority it is not reasonably practicable to give that person anopportunity for showing cause.(3)If any question arises whether it is reasonably practicable to give to anyofficer or other employee an opportunity of showing cause under sub-section (2)the decision thereon of the authority empowered to remove or dismiss such officeror other employee shall be final.(4)Any officer or other employee upon whom a punishment has beenimposed under this section may appeal to such officer or authority as may be
