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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(6) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(6)The fact that a disciplinary authority has dropped a charge against a member of a service as not proved, shall not debar the appellate authority from reviving it for reason to be recorded in writing and taking suitable action on the charge so revived.