(1)Every member of Service referred to in Section 108 and every employee of a Municipality referred to in section 109, shall be liable to have his increments or promotion withheld or to be censured, reduced in rank, compulsorily retired, removed or dismissed or awarded such other punishments, as may be prescribed, for breach of any departmental rules or regulations or for indiscipline or for carelessness, unfitness, neglect of duty or other misconduct, by such authority, as may be prescribed :Provided that no such officer or other employee as aforesaid, shall be reduced in rank, compulsorily retired, removed or dismissed by an authority, subordinate to that by which he was appointed.
