Section 4(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(2)The authority competent to impose the penalties specified in clauses (3), (6), (7), (8), (9) and (10) of regulation 3 on a member of the service shall be the appointing authority.Explanation. - In cases covered by sub-clause (2) in respect of members of the service in Class III, category 2 of Class IV and Class V if the delinquent is working in a Municipality other than the Municipality where the lapse was committed, the competent authority shall be the Municipal Health Officer of the Municipality where the delinquent was working at the time when the lapse was committed.
