Section 13 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
13. Appellate authority.
(1)The appellate authority shall be the Standing Committee (Taxation and Finance) in respect of cases where penalty is imposed by the Commissioner and the Government in respect of cases of appeals against the orders of the Standing Committee (Taxation and Finance).(2)Notwithstanding anything contained in by-law 6, the appellate authority in respect of any specific penalty, may pass an order imposing penalty on a member of a service in any specified case.(3)Where in any case the appellate authority has imposed or declined to impose a penalty under this by-law, the disciplinary authority shall have no jurisdiction to proceed under this by-law in respect of the same case.(4)The fact that a disciplinary authority has imposed or declined to impose a penalty in any case shall not debar the appellate authority from exercising his jurisdiction under this by-law in respect of the same case.(5)The order of the appellate authority imposing or declining to impose in any case a penalty under this by-law, shall supersede any order passed by a disciplinary authority in respect of the same case.(6)The fact that a disciplinary authority has dropped a charge against a member of a service as not proved, shall not debar the appellate authority from reviving it for reason to be recorded in writing and taking suitable action on the charge so revived.
