Section 13 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
13. Appeal to Government.
- Notwithstanding anything contained in rule 12, where an original order imposing a specific penalty on a member of the service has been passed by the appellate authority in exercise of the powers conferred by rule 5, an appeal against such orders shall lie only to the Government:Provided that when the appellate authority who has passed the original order imposing the penalty happens to be the Government, the member of the service aggrieved by the order may prefer a revision petition to the Government to re-consider the order. The Government shall, thereupon, review the records of the case and pass such orders thereon as it may appear to them to be just or expedient.
