Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(5) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(5)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld, where such an order cannot be given effect to.Explanation. - In case of stoppage of increment with cumulative effect, the monetary value of the amount of increments ordered to be withheld may be recovered.