Section 308(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)On a complaint being made to the municipality by any member that an officer or official of the municipality or any other class of Government officer or official discharging any duties in relation to the functions of the municipality, to which the Government may, by notification, extend the provisions of this section has misconducted himself in his official capacity, the municipality may enquire into the matter and submit a report alongwith the prima facie evidence to the superior officer whom it may concern, or to the Deputy Commissioner or the Sub-Divisional Officer (Civil), as the case may be, and the said officer shall, after such further enquiry as may be required, take suitable action under intimation to the municipality and the Director.
