Section 69A(4) in The U.P. Municipalities Act, 1916
(4)[ After the enquiry is completed, the President shall submit the record with his recommendations-to the Prescribed Authority or to the] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], as he may consider fit. The Prescribed Authority or the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], as the case may be, shall thereupon, notwithstanding anything contained in sub-section (1) of Section 58 or Section 67 or Section 69, proceed to consider the report and may, after such further enquiry as it may deem necessary, dismiss, remove or otherwise punish or exonerate the Executive Officer or Secretary or other officer, as the case may be :Provided that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall act under this sub-section through a special resolution supported by not less than two thirds of the members constituting the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
