Section 14(1)(iv) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

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State of Tamilnadu - Subsection

Section 14(1)(iv) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(iv)after such consideration shall pass such orders as it thinks proper. (2) Any error or defect in the procedure followed in imposing a penalty may be disregarded by the appellate authority if such authority considers, for reasons to be recorded in writing, that the error or defect was not material and has neither caused injustice to the member of the service concerned nor affected the decision of the case.

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State of Tamilnadu - Subsection

Section 14(1)(iv) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975