Section 22 in Regulations of the Tamil Nadu Agricultural University
22. Control and discipline of the employees.
(1)The following penalties may, for good and sufficient reasons as hereinafter provided, be imposed upon an employee:-Minor Penalties:(a)Censure;(b)Fine (in the case of Class IV employees only);(c)Withholding of increments; and(d)Recovery from pay of the whole or part of any pecuniary loss caused to the University by negligence or breach of orders.Major Penalties:(e)Reduction in rank including reduction to a lower post or time scale or to a lower stage in the same scale;(f)Suspension;(g)Compulsory retirement;(h)Removal from service of the University; and(i)Dismissal from service of the University.Note. -(a)The discharge of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment does not amount to removal or dismissal within the meaning of this regulation.(b)The removal of a person from the University service shall not disqualify him from future employment, but the dismissal of a person from the University Service shall ordinarily disqualify him from future employment.(2)These regulations shall be applicable to all employees, temporary or permanent, and also those on deputation and on contractual service in the University.(3)The detailed procedure governing the discipline and control of the employees shall be as detailed in Appendices IX and X.
