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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(6) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(6)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of the reduction to a lower stage in a time scale ordered, where such an order cannot be given effect to.Explanation. - In case of stoppage of increment with cumulative effect, the monetary value equivalent to three times the amount of increments ordered to be withheld may be recovered;