Section 3A(2) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(2)The following shall not amount to a penalty within the meaning of this rule, namely: -(i)Withholding of increments of pay of a panchayat servant for his failure to pass any departmental examination in accordance with the rules or orders governing the service;(ii)Stoppage of increments of a town panchayat servant at the efficiency bar in the time scale of pay on the grounds of his unfitness to cross the bar;(iii)Non-promotion of a town panchayat servant whether in a substantive or officiating capacity after consideration of his case, to a service grade or post for promotion to which he is eligible;(iv)Reversion of a town panchayat servant officiating in a higher service, grade, or post to a lower service, grade, or post, on the ground that he is considered to be unsuitable for such higher service, grade or post or on any administrative ground unconnected with his conduct;(v)Reversion of a town panchayat servant appointed on probation to any other service, grade or post, to his permanent service, grade or post during or at the end of the period of probation in accordance with terms of his appointment or to the rules and orders governing such probation;(vi)Replacement of the service of a town panchayat servant, whose services had been borrowed from a State or Central Government or any other local authority under the control of the State Government from which the services of such servant had been borrowed; and(vii)Compulsory retirement of a town panchayat servant in accordance with the provisions relating to his superannuation or retirement.
