Section 8A(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(2)Where a member of Municipality whose services are placed at the disposal of any company, corporation, organisation or local authority has, at any time before his service were so placed, committed any act or omission which renders him liable to any penalty specified in regulation 3, the authority competent under regulation 4 to impose any such penalty on such member or person shall alone be competent to institute disciplinary proceedings against him and to impose on him the said penalty specified in regulation 3 as it think fit, and the borrowing authority under whom he is serving at the time of the institution of such proceedings shall be bound to render all reasonable facilities to such competent authority instituting and conducting such proceedings.
