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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(a) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(a)Disciplinary Authorities : The authorities competent to impose penalties and the appellate authorities and period allowed for appeal shall be as indicated in Appendix IV The delay in preferring appeal up to thirty days may be condoned by the appellate authorities. Any appeal to the Governing Council should be addressed to the Registrar who is the ex-officio Secretary of the Governing Council.