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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1)(a) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(a)Minor Penalties:
(i)Censure;
(ii)Withholding of increment without cumulative effect;
(iii)Fine not exceeding Rs. 25 (rupees twenty five only) at a time in the case of employees of Group "D".
(iv)Withholding of promotion;
(v)Recovery from pay of the whole or part of the any pecuniary loss caused to the University by negligence or breach of orders;
(vi)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of reduction to a lower stage in a time scale ordered where such an order cannot be given effect to;
(vii)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld where such an order cannot be given effect to;
(viii)Suspension, where a person has already been suspended in contemplation of an enquiry into grave charges or a pending enquiry, to the extent considered necessary by the authority imposing the penalty.