Section 7 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
7. Disciplinary authority in respect of persons promoted.
- Where a person has been promoted from a category of a service to a higher category of such service, no penalty shall be imposed on him in respect of his work or conduct while he was a member of the category from which he was promoted except by an authority competent to appoint him to the category to which he has been promoted.
