Section 36 in Tamil Nadu Homeopathy Council Regulations, 1973
36.
The following penalties may, for good and sufficient reasons as hereinafter provided, be imposed upon members of the establishment employed under section 14 of the Act, namely:-(i)Censure;(ii)Withholding of increments or promotion;(iii)Reduction to lower post on time-scale or to a lower stage in time-scale;(iv)Recovery from pay of the whole or part of the pecuniary loss caused to the Council by negligence or breach of orders;(v)Suspension;(vi)Removal from service which does not disqualify from future employment;(vii)Dismissal from service, which disqualifies from future employment.Explanation. - The discharge of a person appointed on probation during the period of probation does not amount to removal or dismissal within the meaning of this regulation.
