(1)An appeal against any order of suspension or removal passed under section 13 shall lie to the [[Inspector-General of Police] [Substituted for the expression 'Inspector-General of Police, Madras' by paragraph 3(1) of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970.], Tamil Nadu], within thirty days of the date of receipt of such order by the person concerned.(2)The decision of the [Inspector-General of Police] [Substituted for the expression 'Inspector-General of Police, Madras' by paragraph 3(1) of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970.] in the appeal shall be final.
