Section 31 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
31. Suits and Criminal Cases.
(a)Where a civil suit or a criminal case arising out of the circumstances directly connected with the discharge of his official duties is filed against a Common Cadre Employee and the Common Cadre Employee makes a request for the defence of the case at the cost of the sugar Mills concerned the Managing Director of the sugar Mills concerned may consider such request and sanction defence of the case at the cost of the sugar Mills subject to the approval of the cadre authority.(b)While seeking approval of the common cadre authority, the Sugar Mills shall intimate the reasons for offering defence at the cost of the sugar Mill and furnish such other information as the cadre authority may require for disposal of the request of the sugar Mills.(c)Cases of employees having been charged with embezzlement, fraud, corruption or moral turpitude shall not be treated as falling within the scope of rule 30.(d)Even where a case against a member of the service is under police investigation or trial, the cadre authority may institute or proceed with department enquiry and take disciplinary action against the erring common cadre Employee, pending judicial enquiry or trial. such enquiry shall be completed within the stipulated time.
