Section 6 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
6. Disciplinary authority in respect of persons promoted or transferred.
- Where a person has been promoted or transferred from a class or category to a higher class or category, no penalty shall be imposed on him in respect of his work or conduct while he was a member of the class or category from which he was promoted or transferred except by an authority competent to appoint him to the class or category to which he has been promoted or transferred.
