Section 5(4) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(4)Where a penalty of dismissal or removal from service imposed upon an officer or servant of a town panchayat under suspension is set aside on appeal or on review under these rules and the case is remitted for further enquiry or.action or with any other directions, the order of his suspension shall be deemed to have continued in force on and from the date of the original order of dismissal or removal and shall remain in force until further orders.
