Section 79(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Without prejudice to the provisions of any law for the time being in force [and subject to the provisions of Section 75A and the rules made thereunder,] [This portion was inserted by Maharashtra 38 of 1971, Section 5.] the following penalties may, for good reasons, be imposed upon any officer or servant of the Council:-(i)Censure;(ii)Witholding of increments or promotion including stoppage at an efficiency bar:(iii)Reduction to a lower post on a fixed pay or a time-scale or to a lower stage in time-scale;(iv)Recovery from his pay of the whole or part of any pecuniary loss caused to the Council by negligence or breach of orders;(v)Fine:(vi)Suspension;(vii)Removal from the service, which does not disqualify from future employment;(viii)Dismissal from the service, which ordinarily disqualifies from future employment.
