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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

(1)Notwithstanding anything contained in rule 4, the appellate authority may in respect of any specific penalty pass, an order imposing penalty on member of the service in any specified case.