Section 3(4) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(4)Recovery from pay of the whole or part of any pecuniary loss caused to a municipal council or to any other local body or the State Government or to the Central Government by negligence or breach of orders:Provided that the recovery from the Health Assistant of cost of vaccine wasted, which wastage is not satisfactorily explained, shall not be considered as punishment imposed on the Health Assistant.
