Section 9(11) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(11)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a member of a 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 ca$e, 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 the original order of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders.
