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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(1)Causes for imposing penalties : The following penalties may, for good and sufficient reason including breach of any of the statutes and laws of the University or negligence, inefficiency, in subordination or failure to show due diligence and attention in the discharge of his duties or failure to conform to the instructions of his superiors or any irregularities in the discharge of his duties, or any criminal offence involving moral turpitude, be imposed upon every employee of the University.
(a)Minor Penalties:
(i)Censure;
(ii)Withholding of increment without cumulative effect;
(iii)Fine not exceeding Rs. 25 (rupees twenty five only) at a time in the case of employees of Group "D".
(iv)Withholding of promotion;
(v)Recovery from pay of the whole or part of the any pecuniary loss caused to the University by negligence or breach of orders;
(vi)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of reduction to a lower stage in a time scale ordered where such an order cannot be given effect to;
(vii)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld where such an order cannot be given effect to;
(viii)Suspension, where a person has already been suspended in contemplation of an enquiry into grave charges or a pending enquiry, to the extent considered necessary by the authority imposing the penalty.
(b)Major Penalties:
(i)Reduction to a lower rank in the seniority list or to a lower post or time scale or to a lower stage in time scale;
(ii)Withholding of increments with cumulative effect;
Explanation. - Where an order of withholding of increment with cumulative effect cannot be given effect to the monetary value equivalent to three times the amount of increments ordered to be withheld may be recovered.
(iii)Compulsory retirement as a measure of punishment;
(iv)Removal from service; and
(v)Dismissal from service.