Section 62 in The Chhattisgarh Municipal Corporation Act, 1956
62. Reinstatement or re-employment of a convicted officer or servant and payment of salary and allowances to such officers or servant.
- Any Municipal Officer or servant who has been sentenced by a criminal Court to imprisonment for an offence punishable with imprisonment for a term exceeding six months and involving moral turpitude shall, if such sentence is not set-aside or reversed in appeal or revision and if such officer or servant shall not have been dismissed, cease to be a Municipal Officer or servant on such conviction and the Corporation shall not reinstate or re-employ any such officer or servant without the previous sanction of the Government.
