Section 14(1) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(1)In the case of an appeal against an order imposing any of the penalties specified in rule 3, the appellate authority shall consider-(i)whether the facts on which the order was based have been established;(ii)whether the facts established afford sufficient ground for taking action; and(iii)whether the penalty is excessive, adequate or inadequate; and(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.
