Section 5(2) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
(2)In every case where it is proposed to impose on a member of the establishment any of the penalties specified in items (iii), (v), (vi) and (vii) of regulation 3(1), the grounds on which it is proposed to take action shall be reduced to the form of a definite charge or charges which shall be communicated to the member charged together with a statement of the allegations on which each charge is based and on any other circumstances which it is proposed to take into consideration in passing orders on the case. He shall be required within a reasonable time to put in a written statement of his defence and to state whether he desires an oral enquiry or only to be heard in person or both. An oral enquiry shall be held if such an enquiry is desired by the member charged or is directed by the authority concerned. At that enquiry, oral evidence shall be heard as to such of the allegations as are not admitted and the member charged shall be entitled to cross-examine the witnesses, to give evidence in person and to have such witnesses called as he may wish, provided that an officer conducting the enquiry may, for special and sufficient reasons to be recorded in writing, refuse to call a witness. After the enquiry has been completed, the member charged shall be entitled to put in, if he so desires, any further written statement of his defence. If no enquiry is held and if he desires to be heard in person a personal hearing shall be given to him. The proceedings shall contain a sufficient record of the evidence and a statement of findings and grounds thereon.
