Section 8(7) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(7)The Municipal Health Officer may suspend any member of the service except those holding the posts under Class I and category 1 of Class II:Provided that suspension pending enquiry referred to in clause (i) of sub-clause (1) shall not ordinarily be for a period exceeding 3 months, and in exceptional cases where the enquiry cannot be completed within 3 months, the period of suspension may be extended for a further period with the sanction of the Additional Director of Health Services and Family Planning.Explanation. - Where there is no Municipal Health Officer, the authority appointed to hold additional charge of the post of Municipal Health Officer, or where no additional charge arrangements have been made, the Executive Authority of the Municipality shall exercise the powers of Municipal Health Officer under this clause.
