Section 60(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)No penalty mentioned in clauses (vi), (vii) and (viii) of sub-section (2) shall be imposed upon any municipal officer or servant appointed by the Mayor-in-Council without the previous consultation with the State Government :Provided that in case of any difference of opinion between the Mayor-in-Council and the State Government the matter shall be laid before the Corporation. If the Corporation agrees with the the State Government the order shall be made accordingly. In other cases a reference shall be made by the Corporation to the Government whose decision shall be final.
