Section 141 in Greater Hyderabad Municipal Corporation Act, 1955
141. Power of suspension, punishment and dismissal in whom to vest.
(1)An Appointing authority may, subject to the provisions of this Act, impose any of the penalties specified in sub-section (2) on a Municipal Officer or servant if such authority is satisfied that such officer or servant is guilty of a breach of rules made and orders issued under this Act or of discipline or of carelessness, or neglect of duty or of other misconduct:[Provided that:(a)no municipal officer or servant shall be dismissed or removed by an authority subordinate to that by which he was appointed;(b)any municipal officer or servant may be placed under suspension pending taking of proceedings under this section, by such authority subordinate to the appointing authority as may be prescribed.](2)Penalties which may be imposed under this section are the following viz,-(a)Censure, (b) withholding of increments or promotion including stoppage at an efficiency bar, (c) reduction to a lower rank in the seniority list or to a lower post, (d) fine, (e) recovery from salary of the whole or part of any pecuniary loss caused to the Corporation, (f) suspension, (g) removal of Municipal Officer or servant which does not disqualify from future employment, (h) dismissal of Municipal Officer and servant which ordinarily disqualifies from future employment.(3)No penalty specified in sub-section (2) shall be imposed on any Municipal Officer or servant by any authority unless proceedings are taken in accordance with the provisions of [the Hyderabad Civil Service (Classification, Control & Appeal) Rules.] [See now the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991.](4)Subject to the [proviso to sub-section (1)] [Substituted by Act No.2 of 1981.] any Municipal Officer or servant, on whom any penalty specified in sub-section (2) is imposed by any authority other than the Corporation, may within three months of the communication to him of the order of imposition of the penalty, appeal to the authority immediately superior to the authority imposing the penalty and the appellate authority may, after obtaining the remarks of the authority which imposes the penalty, either confirm the orders passed or substitute for it such order as it considers just including an order for the imposition of some lesser penalty, and effect shall forthwith be given to any order passed by the appellate authority which shall be conclusive:[Provided that for the purpose of this sub-section the Corporation shall be the authority immediately superior to the Commissioner.] [Substituted by Act No.3 of 1994.]
