Section 6 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
6. Appeal.
- Any person aggrieved by the order of the Executive Authority under clause (b) of sub-rule (2) of rule 3 or sub-rule (4) of rule 3 shall make an appeal to the Commissioner of Corporation of Chennai in respect of Chennai Corporation, the Commissioner of Municipal Administration in respect of Municipalities and Corporations other than Chennai Corporation and Director of Town Panchayats in respect of Town Panchayats, within a period of thirty days from the date of receipt of the order.
