Section 11 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
11. Appeals.
- Every member of the service shall have the right of appeal against an order passed by an authority within a period of two months from the date on which the order was communicated to him-(1)imposing on him any of the penalties specified in rule (3);(2)discharging him in accordance with the terms of his contract if he has been engaged on a contract for a period exceeding three years at the time when his services are terminated.
