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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(5)The fact that the disciplinary authority has dropped a charge against a member of the service as not proved, shall not debar the appellate authority from reviving it for reasons to be recorded in writing and taking suitable action on the charge so revised.