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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(9) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

(9)A member of the service may be placed under suspension from service where-
(i)an inquiry into grave charge against him is contemplated or is pending or
(ii)a complaint against him of any criminal offence is under investigation or trial and if such suspension is necessary in the public interest.