Section 4(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(1)No order or punishment specified below shall be passed on any officer or servant of a town panchayat unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against that person.(i)Censure;(ii)Fine in the case of persons on whom the imposition of fine is permissible under these rules;(iii)Withholding of increments or promotion including stoppage at an efficiency bar;(iv)(a)Recovery of the whole or a portion of any pecuniary loss caused to the Town Panchayat by negligence, fraud or breach of rules or orders;(b)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld, where such an order cannot be given effect to.Explanation. - In case of stoppage of increment with cumulative effect, the monetary value equivalent to three times the amount of increments ordered to be withheld, may be recovered.
