Section 143(1) in Maharashtra Housing and Area Development Act, 1976
(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.
