Section 20 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
20. Forwarding of appeal and list of appeals withheld to the appellate authority.
(1)Every appeal which is not withheld under these by-laws shall be forwarded to the appellate authority by the authority from whose order the appeal is preferred with an expression of opinion.(2)A list of appeals withheld under by-law 17 with the reasons for withholding them shall be forwarded half-yearly by the withholding authority' to the appellate authority.
