Section 23 in Tamil Nadu Educational Inspection Code
23. Procedure to be observed in case of punishments.
- All inspecting officers of the gazetted rank may punish for gross neglect of duty or for misconduct, all subordinate officers and servants whose appointments vest in them. Fines must not be imposed on officers other than those belonging to the Inferior Service. The appropriate punishments are censure, withholding of increment or promotion, reduction in pay or rank, recovery from pay of the whole or part of any pecuniary loss caused to Government by negligence or breach of orders, suspension, compulsory retirement, removal from service and in the last resort, dismissal from the Civil Service of the Government.Before any punishment is inflicted, the written explanation of the officer proposed to be punished should be obtained to the charges which will be framed in writing. No order of recovery from pay, reduction, removal or dismissal shall be passed without following the procedure prescribed in rules of the [Tamil Nadu Civil Services (Classification, Control and Appeal) Rules.] [Now, renamed as the Tamil Nadu Civil Services (Discipline and Appeal) Rules.] Neglect of duty or misconduct on the part of all other subordinate officers should be reported to the Director of Public Instruction.
