Section 329 in The Chhattisgarh Municipalities Act, 1961
329. Power to demand punishment and dismissal.
- Notwithstanding anything contained in this Act, if in the opinion of the State Government, any officer or servant of the Council is negligent in the discharge of his duties the Council shall, on the requirement of the State Government, suspend, fine or otherwise punish him and if in the opinion of the State Government he is unfit for his employment the Council shall dismiss him from service:Provided that no such order shall be passed until reasonable opportunity has been given to the person concerned to furnish his explanation and the same has been considered.
