Section 9 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
9. Time limit for preferring appeal.
- A member of the establishment under a town panchayat preferring an appeal shall do so separately and in his own name and within two months from the date on which the appellant received the order appealed against:Provided that the appellate authority may entertain the appeal after the expiry of the said period of two months if it is satisfied that there was reasonable cause for the delay in preferring the appeal.
