Section 106(3) in The Madurai City Municipal Corporation Act, 1971
(3)Notwithstanding anything contained in section 104, but, subject to such rules as may be made by the Government under sub-section (1), the Commissioner may censure, fine, withhold promotion from, reduce, suspend, remove or dismiss any Class III or IV officer or other employee of the corporation except Class I and II officers for any breach of departmental rules or discipline or for carelessness, unfitness, neglect of duty or other misconduct.
