Section 10 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
10. Maintenance of records.
- The authority imposing any penalty under these by-laws shall maintain a record showing-(i)the allegations upon which action was taken against the person punished;(ii)the charges framed, if any;(iii)the person's representation, if any, and the evidence taken, if any; and(iv)the findings and the grounds thereof, if any.
