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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Meghalaya - Subsection

Section 50(2) in Meghalaya Municipal Act, 1973

(2)Right of appeal-Consequent on disciplinary action against him every employee of a Municipal Board shall have the right of appeal to the Board from the orders of the Chairman or Vice-Chairman; and in the case of orders involving dismissal or removal of officers not liable to be so dismissed or removed by the Chairman or Vice-Chairman, an appeal to the Government in the Local Self-Government Department may be filed as may be prescribed by rules.