Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(1)The appellate authority shall be the Standing Committee (Taxation and Finance) in respect of cases where penalty is imposed by the Commissioner and the Government in respect of cases of appeals against the orders of the Standing Committee (Taxation and Finance).