Section 17 in Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013
17. Suspension.
(1)The appointing authority may place a person holding the post under suspension, if it is necessary in public interest, where, -(i)an inquiry into grave charges against him/her is contemplated or is pending; or(ii)a complaint against him/her of any criminal offence is under investigation or trial.(2)A person holding the post who is detained in custody whether on a criminal charge or otherwise, for a period longer than 48 hours shall be deemed to have been suspended under this rule.(3)Review on extension of suspension of the persons holding the post shall be done by the Personal Assistant (Development) to Collector for every quarter.(4)During the period of suspension, a person holding the post is eligible for subsistence allowance of 50% of the last pay and allowances drawn.
