Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act] State of Punjab - Subsection Section 110(2)(a) in The Punjab Municipal Act, 1999 (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