Section 5(5) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(5)Where a penalty of dismissal, or removal from service imposed upon an officer or servant of a Town Panchayat is set aside or declared or rendered void in consequence of or a decision of a Court of law and the disciplinary authority on a consideration of the circumstances of the case, decided to hold a further enquiry against him on the allegations on which the penalty of dismissal or removal was originally imposed, such officer or servant shall be deemed to have been placed under suspension by the competent authority from the date of the original order of dismissal or removal and shall continue to remain under suspension until further orders.
