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State of Tamilnadu - Section

Section 26 in The Tamil Nadu Municipal Corporations Service Rules, 1996

26. Representation against suppression of claim for promotion. - Any member of the service whose name has been overlooked for inclusion in a panel shall have the right to make a representation to Government within three months from the date of approval of the panel for redressal of his grievance. The Government shall examine every such representation on its merits and pass suitable order.