Section 19 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
19. Power to impose punishment.
- Notwithstanding anything contained in this Act or the rules made thereunder, if in the opinion of the State Government any officer or service of the Board is negligent in the discharge of his duties it may after making enquiry in the prescribed manner suspend him or may impose any other punishment as may be prescribed and if in the opinion of the State Government he is unfit for his employment, it may remove him from service.
