Section 12 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
12. Appellate authority.
(1)Where penalties mentioned in clauses (1), (2), (4), (5), (6) and (10) of rule 3 have been imposed by the Commissioner on a member of the service holding Class I and Class II posts, the appeal shall lie to the Government, and where the penalties mentioned in clauses (3), (7), (8) and (9) of rule 3 have been imposed by the Government on a member of the service holding Class I or Class II post, such member of the service may, within two months on the date on which the order is communicated to him, submit a revision petition, and the Government shall, as far as possible, follow the procedure prescribed for dealing with appeals.(2)Where any of the penalties mentioned in rule 3 has been imposed by the Commissioner on a member of the service holding Class III or Class IV posts, the appeal shall lie to the Appeal Committee.(3)The Appointment Committee shall be the Appeal Committee.
