Section 16(3) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(3)After the enquiry has been completed the Tribunal shall send its findings to the appointing authority. After the appointing authority has arrived at a provisional conclusion in regard to the penalty to be imposed, the person charged shall be supplied with a copy of the report of the tribunal excluding the recommendations if any, in regard to punishment made by it and he shall be called upon to show cause within a reasonable time not ordinarily-exceeding one month, against the particular penalty to be inflicted, provided that if for sufficient reasons, the appointing authority disagrees with the whole or any part of the Tribunal findings, the point or points of such disagreement together with a brief statement of grounds thereof shall also be communicated to him. Any representation in this behalf submitted by the person charged shall be taken into consideration by the appointing authority before final orders are passed.
