Section 98(2) in The Chhattisgarh Municipalities Act, 1961
(2)If at any time subsequent to any appointment, it comes to the notice of the Council that any Municipal Officer or servant was, not eligible for employment under sub-section (1) on the date of his appointment, the Council may, terminate his service:Provided that no order under this sub-section shall be passed until reasonable opportunity has been given to the person concerned to furnish his explanation.
