Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] State of Tamilnadu - Subsection Section 8(1)(ii) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973 (ii)a complaint against him of any criminal offence is under investigation or trial, and if such suspension is necessary in the public interest.