Section 7 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
7. Communication of orders of punishment.
(1)All orders of punishment shall state the grounds on which they are based and shall be communicated in writing to the member against whom they are passed.(2)Every order, notice or other process issued under these regulations shall be served on a member of the establishment concerned or sent to him by registered post with acknowledgements due, or if such person is not found, by leaving it at his last known place of residence; or by giving or tendering it to an adult member of his family, or if none of the means aforesaid is available, by affixing it on some conspicuous part of his last known place of residence.
