Section 11 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
11. Order of punishment to state grounds and to be communicated.
(1)All orders of punishment shall state the grounds on which they are based and shall be communicated in writing to the person against whom they are passed.(2)Every order, notice and other process made or issued under these regulations shall be served on a member of service concerned, or sent to him by registered post acknowledgment due, or if such person is not found, by leaving it at his last known place of residence, or by giving or tendering it to an adult member of his family or if none of the means aforesaid is available, by defacing it in some conspicuous part of his last known place of residence.
