Section 22(1) in Regulations of the Tamil Nadu Agricultural University
(1)The following penalties may, for good and sufficient reasons as hereinafter provided, be imposed upon an employee:-Minor Penalties:(a)Censure;(b)Fine (in the case of Class IV employees only);(c)Withholding of increments; and(d)Recovery from pay of the whole or part of any pecuniary loss caused to the University by negligence or breach of orders.Major Penalties:(e)Reduction in rank including reduction to a lower post or time scale or to a lower stage in the same scale;(f)Suspension;(g)Compulsory retirement;(h)Removal from service of the University; and(i)Dismissal from service of the University.Note. -(a)The discharge of a person appointed otherwise than under contract 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 regulation.(b)The removal of a person from the University service shall not disqualify him from future employment, but the dismissal of a person from the University Service shall ordinarily disqualify him from future employment.
