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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(8) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(8)A member of a service may be placed under suspension from service, where-
(i)an enquiry into grave charges against him is contemplated or is pending; or
(ii)a complaint against him of any criminal offence is under investigation or trial and if such suspension is necessary in the public interest.