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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(b) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(b)Power to suspend employees : The Vice-Chancellor in the case of any teaching staff and non-teaching employee of Group "A" of the University, the Registrar in the case of non-teaching staff of "B". C Groups and the Deputy Registrar in-charge of Establishment in the case of employees in Group 'D' are empowered to place them under suspension, pending enquiry if in their opinion and continuance of the employee in service will be detrimental either to the enquiry contemplated or enquiry pending.