Section 23 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
23. Revision petition to Government.
- Where the original order imposing any of the penalties specified in rule 3 has been imposed on a member of the service by the Government, such member may, within three months of the date on which the order is communicated to him, submit a revision petition to the Government against the order. In disposing of such petition, the Government shall, as far as possible, follow the procedure prescribed for dealing with appeals.
