Section 78(3) in The U.P. Municipalities Act, 1916
(3)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not, without the assent of Government, dispense with the services of any servant described in clause (a) or (c) of sub-section (1), or finally dismiss from its service any servant described in clause (b) of subsection (1), unless it has given Government at least six month's notice.
