Section 18 in Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013
18. Appeal.
(1)An appeal shall lie with the Collector within thirty days from the date of receipt of the order, imposing the penalty by the appointing authority.(2)Second appeal shall lie with the Commissioner/ Director of Rural Development and Panchayat Raj within sixty days from the date of receipt of the orders of the Collector.(3)While passing an order in appeal, the Appellate Authority shall consider -(i)whether the facts on which the order was based have been established;(ii)whether the facts established afford sufficient ground for taking action; and(iii)whether the penalty is, adequate or inadequate or excessive and pass such orders, as it may deem fit.
