Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(1)(ii) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(ii)unless in any case it be otherwise provided by specific orders by the Government, the punishing authority shall consult the lending authority before imposing any lesser penalty, and in the case of suspension shall report forthwith to the lending authority the circumstances leading to the imposition of that penalty.