(4A)No disciplinary action shall be taken by a Municipality against any officer borne in cadre of common municipal service for the State constituted under sub-section (1) of section 54 or any officer of the State Government appointed for a Municipality or group of Municipalities under section 60.] [[Substituted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994, old section read as :'(4) In all disciplinary matters involving dismissal from service and reduction in rank, an appeal shall lie before the Board of Councilors from an order passed by the Chairman or his delegate and, in all other cases, the appellate authority shall be the Chairman or his delegate.'.]]
