Section 55 in The City of Nagpur Corporation Act, 1948
55. Reinstatement or re-employment of a convicted officer or servant and payment of salary and allowances to such officer or servant. - (1) Any municipal officer or servant who has been sentenced by a Criminal Court to imprisonment for an offence punishable with imprisonment for a term exceeding six months and involving moral turpitude shall, if such sentence is not set aside or reversed in appeal or revision, and if such officer or servant shall not have been dismissed, cease to be a municipal officer or servant on the expiry of such sentence and the Corporation shall not reinstate or re-employ any such officer or servant without the previous sanction of the State Government.
(2)The Corporation shall not pay any salary or any other allowance to any such municipal officer or servant during or on account of the period of his imprisonment ;Provided that, the Corporation may, with the previous sanction of the State Government, grant a subsistence allowance to any such officer or servant during or on account of the said period.
