Section 8A(3) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(3)(a)Where an order of suspension is made or a disciplinary proceeding is conducted against a person whose services have been borrowed from any company, corporation, organisation, autonomous Board or other authority, the authority lending his services (hereinafter referred to as "the lending authority") shall forthwith be informed of the circumstances lending to the order of the suspension of the Municipal servant or of the commencement of the disciplinary proceedings, as the case may be.(b)In the light of the findings in the disciplinary proceedings conducted against the Municipal servant, if the disciplinary authority is of the opinion that any of the penalties specified in clauses (1), (2) and (4) of regulation 3 should be imposed on him it may, after consultation with the lending authority, pass such orders in the case as it may deem necessary:(i)Provided that in the event of difference of opinion between the borrowing authority and the lending authority, the services of the servant shall be replaced at the disposal of the lending authority:(ii)Provided further that if the borrowing authority is of the opinion that any of the penalties specified in clauses (3), (7), (8) and (9) of regulation 3 should be imposed on the servant, it shall replace the service of such servant at the disposal of the lending authority and transmit to it the proceedings of the inquiry for such action as it may deem necessary.
