Section 24 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
24. Powers of Government to pass orders on completed disciplinary proceedings.
- Notwithstanding anything contained in these rules, the Government shall have the power to call for the records relating to any disciplinary proceedings Which has been completed either by the disciplinary authority or by the appellate authority and pass such orders on it as they may consider just or expedient:Provided that before a penalty is imposed in a case where it has been imposed or a penalty which has been imposed is enhanced, the member of the service concerned shall be given an opportunity to show cause as to why the penalty should not be imposed or enhanced, as the case may be.
