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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(5)The fact that a disciplinary authority has dropped a charge against a member of the service as not proved shall not debar the appellate authority from reviving it for reasons to be recorded in writing and taking suitable action on the charge so revived.