Section 8 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
8. Powers of revisions.
(1)Notwithstanding anything contained in the preceding rules the District Town Panchayat Officer may call for the records relating to an enquiry into the conduct of any member of the establishment of a Town Panchayat which has been completed and pass such orders as may be deemed fit. The Director of Town Panchayat shall be the revisionary authority against the orders passed by the District Town Panchayat Officer as appellate authority as laid down under sub-rule (2) of rule 7 of said rules.(2)If the order passed under sub-rule (1) imposes a punishment where the executive authority of a town panchayat had not imposed a punishment or if the order enhances the punishment imposed by such authority, an appeal shall lie to the Director of Town Panchayat, Madras against an order passed by the District Town Panchayat Officer.(3)All orders passed on appeal under sub-rule (2) shall be carried out by the executive authority.
