Section 8(6) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(6)Where a member of the service is suspended or is deemed to have been suspended (whether in connection with any disciplinary proceedings or otherwise) and any other disciplinary proceedings is commenced against him during the continuance of that suspension, the authority competent to place him under suspension, may, for reasons to be recorded by him in writing, direct that the individual shall continue to be under suspension until the termination of all or any of such proceedings.
