Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(c) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(c)whether the penalty is excessive, adequate or inadequate, and after such consideration, shall pass such order as it thinks proper.