Section 17 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
17. Treatment of period of absence.
- When a member of the establishment who has been dismissed, removed, compulsorily retired or suspended is reinstated, the authority competent to order the reinstatement shall consider and make a specific order regulating the period of absence from duty with reference to the provisions of Fundamental Rule 54 applicable to State Government servants.
