Section 70 in Haryana Municipal Corporation Act, 1994
70. Punishment of Corporation Officers and other employees.
(1)Every Corporation Officer or other Corporation employees, other than those referred to in sub-section (1) of section 67, shall be liable to have his increments or promotion withheld or to be censured, reduced in rank, compulsorily retired, removed or dismissed for breach of any dePartmental regulations or of discipline or for carelessness, unfitness, negligence of duty or other misconduct by such authority as may be prescribed by regulations:Provided that no such officer or other employee as aforesaid shall be reduced in Bank, compulsorily retired, removed or dismissed by an authority subordinate to that by which he was appointed.(2)No such officer or other employee shall be punished under sub-section (1) unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him :Provided that this sub-section shall not apply -(a)where an officer or other employee is removed or dismissed on the ground of conduct which has led to his conviction on a criminal charge; or(b)where the authority empowered to remove or dismiss such officer or the employee is satisfied that for some reason to be recorded by that authority, it is not reasonably practicable to give that person an opportunity of showing cause.(3)If any question arises whether it is reasonably practicable to give to any officer or other employee an opportunity of showing cause under sub- section (2), the decision thereon of the authority empowered to remove or dismiss such officer or other employee shall be final.(4)An officer or other employee upon whom a punishment has been inflicted under this section may appeal to such officer or authority as may be prescribed by regulations.
