Section 83(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every municipal officer and servant may be [reduced, removed] [These words were substituted for the words 'fined, reduced, suspended' by Maharashtra 8 of 1992, Section 5(a).] or dismissed for any breach of departmental rules or discipline of for carelessness, unfitness, neglect of duty or other misconduct, by the authority by whom such officer or servant is appointed:
