Section 13 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
13. Appellate Authority.
- [(a) Where any of the penalties mentioned in rule 12 has been imposed on a member of the service holding a post in any of the categories in the Tamil Nadu Municipal General Services, the Tamil Nadu Municipal Educational Service, Branch II of the Tamil Nadu Municipal Public Health and Medical Service or Tamil Nadu Municipal Last Grade Service, by the Commissioner of the First, Second and Third Grade Municipality or the Executive Officer of the Township Committee for which the Collector is not the Chairman, as the appointing authority, the appeal shall lie to the Regional Director of Municipal Administration concerned, and where it has been so imposed by the Commissioner of the Selection and the Special and the Special Grade Municipality of the Executive Officer of the Township Committee for which the Collector is the Chairman, the appeal shall lie to the Director of Municipal Administration.] [Substituted by SRO-A 159/80, RD & LAD, dated the 10th April 1980.](b)A member of service on whom any of the penalties mentioned in clauses (3),(6), (7), (8) and (9) of rule 3 has been imposed may appeal against the order imposing that penalty where such an order has been passed by the Municipal Commissioner, to the Director of Municipal administration in the case of members of services holding posts in any of the categories in the Tamil Nadu Municipal General service, the Tamil Nadu Municipal Engineering and Water Works Service, the Tamil Nadu Municipal Town Planning Service, the Tamil Nadu Municipal Educational Service, Branch II of the Tamil Nadu Municipal Education Service and Branch III of the Tamil Nadu Municipal Public Health and Medical Services, and where the order has been passed by the Director of Municipal Administration to the State Government.
