Section 7 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
7. Disciplinary authority in respect of persons reduced or reverted.
- Where a person has been reduced or reverted from a class or category to a lower class or category, no penalty shall be imposed on him in respect of his work or conduct while he was a member of the class or category from which he was reverted or reduced, except by an authority competent to impose the penalty upon a member of such class or category, as the case may be.
