Section 28 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
28. Penalties.
(a)Without prejudice to the provisions contained in any other rules, a Common Cadre Employee who commits breach of duty enjoined upon him or has been convicted of a criminal offence or has been punished for an offence under the Act or does anything prohibited by these rules shall be liable to be punished by any one of the following penalties, namely:-I. Minor Punishment.i. censure.ii. Fine.iii. Withholding of increments without cumulative effects.iv. Reduction in Promotion.II. Major Punishmentsv. Withholding of increments with cumulative effect.vi. Removal from service.vii. Dismissal from service.viii. compulsory Retirement.ix. Reduction in the seniority list.x. Recovery from pay or security deposit to compensate in whole or in part for any pecuniary loss caused to the sugar Mills by the common cadre Employee.(b)copy of the order of the punishment shall invariably be given to the common cadre Employee concerned and entry to this effect shall be made in his service record.(c)No penalty mentioned at items (i) to (iv) above shall be imposed unless a show cause notice has been given to the Common Cadre Employee and he has either failed to reply within the specified time or his reply has been found to be unsatisfactory by the Disciplinary Authority/Managing Director.(d)No penalty under items (v) to (x) above shall be imposed without recourse to detailed disciplinary proceedings mentioned in Rule 27.(e)common cadre Employee shall be imposed with the above penalties by Managing Director of the sugar Mill under which a common cadre Employee is for the time being employed.
