Section 27(5) in Tamil Nadu Labour Welfare Board Service Regulations, 1989
(5)(a)Recovery from pay of the whole or part of any pecuniary loss caused to the Board by negligence of creche or orders or;(b)Recovery from pay to the extent necessary of monetary value equivalent to the amount of increments ordered to be withheld, where such an order cannot be given effect toExplanation. - In case of stoppage of increment with cumulative effect, the monetary value equivalent to three times the amount of increment ordered to be withheld may be recovered.
