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State of Tamilnadu - Section
Section 5 in The Tamil Nadu Village Servants (Classification, Control and Appeal) Rules, 1983
5. Authority competent to impose penalty.
- The penalties specified in column (1) of the Table below may be imposed on the Village Servants by the authorities specified in the corresponding entry in column (2) thereof. The authorities to whom an appeal lies are specified in column (3) of the Table.| Penalties | Authority which may impose the penalty | Authority to whom an appeal lies |
| Fine not exceeding Rs. 20 or suspension. Removalfrom service or dismissal from service. | Tahsildar | Revenue Divisional Officer |