Section 10 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
10. Powers of Government to pass orders on completed disciplinary proceedings.
- Notwithstanding anything contained in these regulations, the State Government or such officer as they may empower in this behalf, shall have the powers to call for the records relating to a disciplinary proceedings which has been completed either by the disciplinary authority or by the appellate authority, and pass such orders on it as they may consider just or expedient:Provided that before a penalty is imposed in a case where no penalty has been imposed, or a penalty which has been imposed is enhanced, the person concerned should be given an opportunity to show cause why the penalty should not be imposed or enhanced, as the case may be.
