Section 60(6) in The M.P. Municipal Corporation Act, 1956
(6)No penalty mentioned in clauses (vi), (vii) and (viii) of sub-section (2) shall be imposed upon any municipal officer or servant appointed by the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] without the previous consultation with [the State Government] [Substituted by M.P. Act No. 29 of 2003, for the words 'the State Public Service Commission'.] :Provided that in case of any difference of opinion between the Mayor-in-Council and [the State Government] [Substituted by M.P. Act No. 29 of 2003, for the words 'the State Public Service Commission'.] the matter shall be laid before the Corporation. If the Corporation agrees with the [the State Government] [Substituted by M.P. Act No. 29 of 2003, for the words 'the State Public Service Commission'.] the order shall be made accordingly. In other cases a reference shall be made by the Corporation to the Government whose decision shall be final.
