Section 69 in Bye-Laws of the Tamil Nadu Medical Council
69.
The following penalties may, for good and sufficient reasons as hereinafter provided, be imposed upon members of the establishment employed under section 10 of the Act, namely: -(i)Censure;(ii)Withholding of increments or promotion;(iii)Reduction to a lower or time-scale, or to a lower stage in a time-scale;(iv)Recovery from pay of the whole or part of the pecuniary loss caused to the Council by negligence or breach of orders;(v)Suspension;(vi)Removal from service which does not disqualify from future employment;(vii)Dismissal from service, which disqualifies from future employment.Explanation. - The discharge of a person appointed on probation during the period of probation does not amount to removal or dismissal within the meaning of this by-law.
