Section 8 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
8. Disciplinary authority in respect of persons reduced rank or reverted.
- Where a person has been reduced in rank or reverted from a category of a service to a lower category of such service, no penalty shall be imposed upon him in respect of his work or conduct while he was a member of a category from which he was reverted or reduced in rank except by an authority competent to impose the penalty upon a member of such category, as the case may be.
