Section 8A(1) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(1)(i)The power to impose the penalty of compulsory retirement or removal or dismissal shall not lie with any authority other than the lending authority; the borrowing authority shall, in a case where it considers that the punishment of compulsory retirement, removal or dismissal should be imposed, complete the inquiry, revert the person concerned to the lending authority for such action as that authority may consider necessary:Provided that the provision in this clause requiring the reversion of the person concerned to the lending authority shall not apply where the person has been lent by one Municipality to another; and(ii)unless in any case it be otherwise provided by specific orders by the Government, the punishing authority shall consult the lending authority before imposing any lesser penalty, and in the case of suspension shall report forthwith to the lending authority the circumstances leading to the imposition of that penalty.
