Section 6 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
6. Maintenance of records.
- The authority imposing any penalty under these regulation shall maintain a record showing -(1)the allegations upon which action was taken against the member punished;(2)the charges framed, if any;(3)the member's representation, if any, and the evidence taken, if any; and(4)the finding and the grounds thereof, if any.
