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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(1)A member of the service may be placed under suspension from service where -
(i)an enquiry into grave charges against him is contemplated or is pending; or
(ii)a complaint against him of any criminal offence is under investigation or trial, and if such suspension is necessary in the public interest.