Section 8(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(1)Notwithstanding anything contained in the preceding rules the District Town Panchayat Officer may call for the records relating to an enquiry into the conduct of any member of the establishment of a Town Panchayat which has been completed and pass such orders as may be deemed fit. The Director of Town Panchayat shall be the revisionary authority against the orders passed by the District Town Panchayat Officer as appellate authority as laid down under sub-rule (2) of rule 7 of said rules.
