Section 14 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
14. Appeal to Government.
- Notwithstanding anything contained in regulation 13, and where an original order imposing a specific penalty imposed on a member of the service has been passed by the appellate authority in exercise of the powers conferred under regulation 5, an appeal against such orders shall lie only to the State Government:Provided that where the appellate authority who has passed the original order imposing the penalty happens to be the State Government, the person aggrieved by the order may again appeal to the State Government to reconsider the order. The State 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.
