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State of Tamilnadu - Section

Section 7 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

7. Disciplinary authority in respect of members of the service promoted.

- Whereas a member of the service has been promoted from Class III to Class II, no penalty shall be imposed on him in respect of his work or conduct while he was a member of the Class from which he was promoted, except by an authority competent to impose punishments upon the members of Class II to which he has been promoted.