Section 143 in Maharashtra Housing and Area Development Act, 1976
143. Appointment of servants.
(1)A Panchayat may, with the approval of the Board, appoint such servant as may be necessary for the proper discharge of its duties under this Chapter and pay their salaries and allowances from the Panchayat Fund. The Panchayat may, from time to time by written order, fine, suspend, remove or dismiss any servant appointed by it :Provided that, no such order shall be passed by the Panchayat unless the servant is given a reasonable opportunity of being heard.(2)An appeal shall lie against any such order passed by the Panchayat to the Chairman or any officer of the Board authorised by him in this behalf, within one month from the date of communication of the order to the servant, and the decision of the Chairman or the said officer, as the case may be, shall be final:Provided that, no such appeal shah be decided unless the servant is given at reasonable opportunity of being heard.
