Section 60(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The following penalties may for good and sufficient reasons be imposed upon any Municipal Officer or servant:-(i)censure;(ii)withholding of increment or promotion, including stoppage at an efficiency bar;(iii)reduction to a lower time-scale or to a lower stage in a lime-scale;(iv)recovery from pay of the whole or part of any pecuniary loss caused to the Corporation by negligence or by breach of orders;(v)tine to be deducted from salary;(vi)reduction in rank;(vii)removal from the service of the Corporation, which does not disqualify from future employment;(viii)dismissal from the service of the Corporation which ordinarily disqualify from future employment :Provided that a dismissed municipal officer or servant may be re-employed by the Corporation with the special sanction of the Government.Explanation. - The penalty of removal may be inflicted upon a municipal officer or servant either for misconduct not sufficiently grave to justify dismissal or on account of general unfitness for the duties of his office.
