Section 5 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
5. Penalties.
- The following penalties may, for good and sufficient reason, be imposed on any member of a service, namely:-(i)Censure;(ii)Fine.Explanation. - The penalty of fine shall be imposed only on a person who is a member of the Last Grade Service included in Class IV establishment;(iii)Withholding of increments;(iv)Withholding of promotion, reduction to a lower rank in the seniority list or to a lower post or time scale or to a lower stage in the time scale;(v)Recovery from pay of the whole or part of any pecuniary loss caused to the Corporation or the Government of Tamil Nadu or the Central Government by negligence or breach of order;(vi)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld, where such an order cannot be given effect to;(vii)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of reduction to a lower stage in a time scale ordered, where such an order cannot be given effect to.Explanation. - In cases of stoppage of increments with cumulative effect, the monetary value of three times the amount of increments ordered to be withheld may be recovered;(viii)Suspension, where a person has already been suspended under by-law 9 to the extent considered necessary by the authority imposing the penalty;(ix)Compulsory retirement from the Corporation service;(x)Removal from the Corporation service;(xi)Dismissal from the Corporation service;Explanation 1. - The discharge,-(a)of a person appointed on probation before the expiry or a t the end of the prescribed or extended period of probation; or(b)of a person appointed to hold a temporary appointment on the expiration of the period of the appointment,does not amount to removal or dismissal within the meaning of this by-law.Explanation 2. - The removal of a person from the Corporation service shall not disqualify him from future employment, but the dismissal of a person from the Corporation service shall ordinarily disqualify him from future employment in any Corporation service.
