Section 13(1) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
(1)In the case of an appeal against an order imposing any of the penalties specified in regulation 3, the appellate authority shall consider the following: -(i)whether the facts on which the order was based have been established 5(ii)whether the facts established afford sufficient grounds for taking action; and(iii)whether the penalty is excessive, adequate or inadequate; and after such consideration shall pass such order as it thinks proper.
