Section 83(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ The Municipal Commissioner may, for good and sufficient reasons, impose following penalties on any municipal officer or servant, namely:-(i)censure;(ii)recovery from salary, of the whole or part of any pecuniary loss caused by him to the Corporation by negligence, misconduct, breach of orders or rules;(iii)fine;(iv)withholding of an increment or increments, for a specified period or with a permanent effect;(v)withholding of promotion including stoppage at an efficiency bar;]
