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[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(8)(ii) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(ii)a complaint against him of any criminal offence is under investigation or trial and if such suspension is necessary in the public interest.