Section 7(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(1)(a)Every officer or servant of a town panchayat shall be entitled to appeal, as hereinafter provided, from an order passed by the executive authority or the authority specified in Chapter II of Part III of these rules of the Tamil Nadu Town Panchayats Establishment Rules, 1988, imposing upon him any one or more of the penalties specified in rule 3 other than the following, namely:(i)Censure;(ii)A fine not exceeding five rupees or a recovery of any sum not exceeding five rupees under rule 4;(iii)Suspension pending enquiry under rule 5.(b)An appeal shall also lie against all orders of discharge or reversion to a lower post of a person appointed on probation:Provided that the discharge or reversion of any person shall not be deemed to be an order imposing a penalty within the meaning of this sub-rule and no appeal shall lie in cases falling under Explanations I and II to rule 4 (3).
