Section 9(3) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(3)After the enquiry referred to in sub-clause (2) has been completed and after the authority competent to impose the penalty mentioned in that sub-clause has arrived at a provisional conclusion in regard to the penalty to be imposed, the person charged shall be supplied with a copy of the report of the enquiring authority and be called upon to show cause within a reasonable time not ordinarily exceeding one month against the proposed penalty proposed to be inflicted.
