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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

(1)The authority competent to impose the penalties specified in clauses (1), (2), (4), (5), (6) and (10) of rule 3 on the members holding Class I and II posts shall be the Commissioner.