Section 10 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
10. Maintenance of records.
- The competent authority imposing any penalty under these regulations shall maintain a record showing, -(1)the allegations upon which action was taken against the person punished;(2)the charges framed, if any;(3)the person's representation, if any, and the evidence taken, if any; and(4)the finding and the grounds thereof, if any.
