Section 3 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
3. Penalties.
(1)The appointing authority may, subject to the conditions laid down in regulation 5, fine any member of the establishment excepting superior staff and for good and sufficient reasons impose on any member of the establishment all or any of the following penalties, namely: -(i)Censure.(ii)Withholding of increment or promotion including stoppage of increment.(iii)reduction to a lower post or time-scale, or to a lower stage in a time scale.(iv)(a)Recovery from pay of the whole or part of any pecuniary loss caused to the local authority or to the State Government or to Central Government by negligence or breach of orders; or(b)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.Explanation. - In case of stoppage of increment with cumulative effect, the monetary value equivalent to 3 times the amount of increments ordered to be withheld may be recovered.(c)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.(v)Compulsory retirement from the establishment.(vi)Removal from establishment (which does not disqualify from future employment).(vii)Dismissal from establishment (which ordinarily disqualifies from future employment).(viii)Suspension where a member of the establishment has already been suspended under regulation 4 to the extent considered necessary by the authority imposing the penalty.The penalties mentioned in items (i) (ii) (iv) and (viii) shall be deemed to be minor penalties and those in items (iii) and (v) to (vii) as major penalties.Explanation. - (1) The discharge or reversion to a lower post of a member of the establishment appointed to hold a temporary appointment on the expiry of the period of the appointment does not amount to removal or dismissal or to reduction within the meaning of this regulation.(2)The discharge or reversion to a lower post of any member of the establishment officiating in any post, if made in accordance with such regulations, rules or orders as the Government may issue in that behalf, does not amount to removal or dismissal or to reduction within the meaning of this regulation.
