Section 45 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
45. Revision of list approved candidates for appointment by promotion or by recruitment by transfer.
- The list of approved candidates for appointment by promotion or by recruitment by transfer may be revised by an authority to which an appeal or review would lie against an order of dismissal passed on a full member of the service, class, category or grade, as the case may be. Such revision may be made by the appellate authority or the reviewing authority, as the case may be, aforesaid after consulting the Commission where such consultation is necessary in respect of posts which are within the Commission's purview either suo motu at any time, or on a petition submitted by an aggrieved member within two months in the case of State Services and within three months in the case of Subordinate Services, from the date on which the list is displayed in the Notice Board in the office of the appointing authority. If no representation is received within the said period, the list communicated shall be deemed to be final:Provided that the above said period may be extended by the appellate authority or the reviewing authority, as the case may be, if sufficient cause is shown for the delay in the submission of the petition.
