Section 25(s) in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
(s)If a member of the common cadre service is arrested on a criminal charge, he shall be placed under suspension from the date of his arrest and if a member of the common cadre service is convicted of a criminal charge by a competent criminal court, he shall be liable for dismissal. "Let off under Probationary Offenders Act" is tantamount to conviction and is liable for dismissal.
