Section 8(13) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(13)Where a member of the service is suspended or is deemed to have been suspended (Whether in connection with any disciplinary proceedings or otherwise) arid any other disciplinary proceedings is commenced against him during the continuance of that suspension, the authority competent to place him under suspension may for reasons to be recorded by him in writing direct that such a member of the service shall continue to be under suspension until the termination of all or any of such proceedings or by the appellate authority or by the Government.
