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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(9) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(9)A member of the service may be placed under suspension from service where-
(i)an inquiry into grave charge 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.