Section 4(7) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
(7)Suspension of a member of establishment pending enquiry referred to in sub-clause (i) of clause (1) shall not ordinarily be for a period exceeding 3 months and in exceptional cases where the enquiry cannot be completed within 3 months, the period of suspension may be extended for further periods with the consent of the Director of Public Health and Preventive Medicine, Chennai.
