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State of Tamilnadu - Section

Section 67 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

67. Committee on appeals.

(1)The Committee on appeals shall consist of,-
Vigilance Commissioner and Commissioner .. Chairperson.
for Administrative Reforms.    
Secretary to Government, Personnel andAdministrative Reforms Department. .. Convenor.
Secretary to Government of the administrativedepartment concerned. .. Member.
Secretary to Government, Law Department. .. Member.
Secretary to Government,Finance Department orhis nominee (Financial matters). .. Member.
Secretary, Tamil Nadu Public Service Commission(Special invitee, in cases where, the views of the Commission isrequired). .. Member.
(2)Notwithstanding anything contained in this Act or in the special rules subject to the period of limitation specified in this regard, an application for revision of seniority under sub-section (6) of section 40, a petition for revision of list of approved candidates under section 45, or an appeal or review under section 66, in which the Government are the appointing, appellate, revisionary or reviewing authority, as the case may be, shall be disposed of as hereinafter provided.
(3)An application or petition referred to in sub-section (2), shall be referred to the Committee on Appeals by the administrative department concerned apprising the full facts of the case for its advice. The Committee on Appeals shall consider the same and tender its advice on the matters so referred to the Committee, for getting orders from the Government. The administrative department concerned shall, thereafter without again referring the matter to the advisory departments such as Personnel and Administrative Reforms, Law and Finance referred to in sub-section (1), subject to consultation with the Commission, where such consultation is necessary as per the Constitution and the Tamil Nadu Public Service Commission Regulations, 1954, pass order on the application or petition, as the case may be, which shall be final.