Section 9 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
9. Maintenance of records.
- The competent authority imposing any penalty under these rules shall maintain a record showing: -(1)The allegations upon which action was taken against the person punished;(2)the charges framed, if any;(3)the person's representation, if any, and the evidence taken, if any; and(4)the finding and the grounds thereof; if any.
