Section 141(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)Subject to the [proviso to sub-section (1)] [Substituted by Act No.2 of 1981.] any Municipal Officer or servant, on whom any penalty specified in sub-section (2) is imposed by any authority other than the Corporation, may within three months of the communication to him of the order of imposition of the penalty, appeal to the authority immediately superior to the authority imposing the penalty and the appellate authority may, after obtaining the remarks of the authority which imposes the penalty, either confirm the orders passed or substitute for it such order as it considers just including an order for the imposition of some lesser penalty, and effect shall forthwith be given to any order passed by the appellate authority which shall be conclusive:[Provided that for the purpose of this sub-section the Corporation shall be the authority immediately superior to the Commissioner.] [Substituted by Act No.3 of 1994.]
