Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(1)(iii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970 (iii)whether the penalty is excessive, adequate, or inadequate, and after such consideration shall pass such orders as it thinks proper.