85. Penalty on specified municipal servants for failure to discharge their duties.
(1)A sweeper employed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], who, -(a)except in accordance with the terms of written contract of service, or with the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], resigns or abandons his employment, or(b)without a reasonable cause of which notice has, when possible, been given to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], absents himself from his duties,shall be liable upon conviction to imprisonment which may extend to two months.(2)The [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] may direct that on and from a specified future date the provisions of sub-section (1) shall apply also to any other specified class of servants employed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] whose functions intimately concern the public health or safety :Provided that when a [Prescribed Authority] [Substituted by U.P Act No. 7 of 1949.] makes an order under this sub-section, he shall forthwith forward a copy thereof, with a statement of his reasons for making it, to the State Government which may thereupon rescind the order or direct that it continue in force, with or without modification, permanently or for such period, as it thinks fit.
