Section 57 in Maharashtra Hereditary Offices Act, 1874
57. [ Punishment of officiators. - It shall be lawful for the Collector to suspend any officiator from office during inquiry into alleged misconduct, and to punish any such officiator for misconduct or neglect of duty by suspension from office for a period not exceeding six months, or by five not exceeding the fourth part of the annual emolument provided for the officiator. The order of the Collector shall be final in such cases, except when the penalty is inflicted on an hereditary district officer.] [As to the local repeal of sections 56 to 58 see Bombay 6 of 1887.]
