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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(1)(i) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(i)The power to impose the penalty of compulsory retirement or removal or dismissal shall not lie with any authority other than the lending authority; the borrowing authority shall, in a case where it considers that the punishment of compulsory retirement, removal or dismissal should be imposed, complete the inquiry, revert the person concerned to the lending authority for such action as that authority may consider necessary: