Section 17 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
17. Appeal against orders passed under this rule 16.
(1)Against any order of the appointing authority imposing a penalty after following the procedure prescribed in rule 16, an appeal shall lie to the, Director of Town Panchayats, Madras.(2)The Tribunal for Disciplinary Proceedings shall be consulted before orders are passed on any appeal preferred under sub-rule (1):Provided that it shall not be necessary to consult the tribunal -(i)in any case in which the tribunal has at any previous stage given advise in regard to the order to be passed and no fresh question has thereafter arisen for determination; or(ii)where the Director of Town Panchayats proposes to pass orders rejecting the appeal.
