Section 2 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
2. Definitions.
(1)In these rules, unless there is anything repugnant in the context, the words or expressions shall have the same meaning assigned to them in Part I of the Tamil Nadu Municipal Service Rules, 1970.(2)"Appellate Authority" means the authority competent to entertain and pass orders setting aside or confirming or modifying an original order of a disciplinary authority imposing any of the penalties specified in rule 3 of these rules on any member of a service.(3)"Disciplinary authority" means the authority competent to impose any of the penalties mentioned in rule 3 on any member of a service.Explanation: - Where an appellate authority passes an original order imposing any of the penalties specified in rule 3, he shall, in respect of that order, be deemed to be a disciplinary authority.
