Section 8(12) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(12)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a member of the service is set aside or, declared or rendered void in consequence of or by a decision of a Court of Law and the disciplinary authority on a consideration of the circumstances of the case, decides to hold a further inquiry against him on the allegations on which the penalty of dismissal, removal or compulsory retirement was originally imposed, such member of a service shall be deemed to have been placed under suspension by the appointing authority from the date of original order-of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders.
