Section 141(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)An Appointing authority may, subject to the provisions of this Act, impose any of the penalties specified in sub-section (2) on a Municipal Officer or servant if such authority is satisfied that such officer or servant is guilty of a breach of rules made and orders issued under this Act or of discipline or of carelessness, or neglect of duty or of other misconduct:[Provided that:(a)no municipal officer or servant shall be dismissed or removed by an authority subordinate to that by which he was appointed;(b)any municipal officer or servant may be placed under suspension pending taking of proceedings under this section, by such authority subordinate to the appointing authority as may be prescribed.]
