Section 18 in Tamil Nadu State Housing Board Act, 1961
18. Promotions punishment of the officers and servants of the Board.
(1)Subject to any regulations made under section 19, the power of making promotion to posts in the service of the Board, of granting leave to officers and servants holding such posts, of censuring, fining, withholding promotions from, reducing, suspending, removing or dismissing such officers and servants for any breach of departmental rules or discipline or for carelessness, unfitness, neglect of duty or misconduct, and of discharging such officers and servants from the service of the Board for any other sufficient reason shill be exercised by the following authorities, namely:-(a)by the Chairman in the case of posts, the maximum monthly, salary of which does not exceed three hundred rupees and the servants holding such ports;(b)by the Board, in the case of posts, the maximum monthly salary of which exceeds three hundred rupees but does not exceed ope thousand rupees and officers and servants holding such posts;(c)by the Board, subject to the previous approval of the Government, in the case of posts the maximum monthly salary of which exceeds one thousand rupees and officers and servants holding such posts:Provided that a servant of the Central or State Government or of a local authority, whose services have been lent to the Board, shall not be so punished except by an authority which would have been competent to do so if his services had not been so lent, but the Chairman or the Board, as the case may be, shall be entitled to make an inquiry and to report against such servant to such authority.(2)Any officer or servant of the Board who is aggrieved by an order passed under sub-section (1) may, within two months from the date of receipt by him of such order, appeal-(a)to the Board, if the order was passed by the Chairman; and(b)to the Government, if the order was passed by the Board.
