Section 4(1) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(1)The authority competent to impose the penalties specified in clauses (1), (2), (4) and (5) of regulation 3 on a member of the service other than the members holding the posts in Class I and category 1 of Class II shall be the Municipal Health Officer.Explanation. - In case covered by sub-clause (1), if the delinquent is working in a Municipality other than the Municipality where the lapse was committed, the competent authority shall be the Municipal Health Officer of the Municipality where the delinquent was working at the time when the lapse was committed.Where there is no Municipal Health Officer, the authority appointed to hold additional charge of the post of Municipal Health Officer, or where no additional charge appointments have been made, the Executive Authority of the Municipality shall exercise the powers of Municipal Health Officer under this regulation.
