Section 23 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
23. Revision petition to the Government.
- Where the original order imposing any of the penalties specified in by-law 5 has been imposed on a member of a service by the Government, such member may, within two months on the date of which the order is communicated to him, submit a revision petition to the Government against the order. In disposing of such petition, the Government shall, as far as possible, follow the procedure prescribed for dealing with appeals.
