Section 53(2) in The City of Nagpur Corporation Act, 1948
(2)The following penalties may, for good and sufficient reasons, be imposed upon any municipal officer or servant-(i)censure;(ii)withholding of increments or promotion, including stoppage at an efficiency bar;(iii)reduction lo a lower post or time-scale or to a lower stage in a time-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)suspension;(vi)removal from the service of the Corporation, which does not disqualify from future employment;(vii)dismissal from the service of the Corporation, which ordinarily disqualifies from future employment :Provided that a dismissed municipal officer or servant maybe re-employed by the Corporation with the special sanction of the [Commissioner] [This word was substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 28.]; and(viii)fine to be deducted from salary :Provided that no fine shall be inflicted upon members of the clerical and ministerial establishments or upon any municipal servant with a monthly salary of more than forty rupees.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.
