Section 16(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(1)Notwithstanding anything contained in these rules, the executive authority may, with the sanction of the Director of Town Panchayats, or shall if so required by the State Government either in any individual case or in any class of cases, refer to a Tribunal for disciplinary proceedings, under intimation to Government in P & A.R. departmental cases relating to officers and servants of town panchayats who are involved jointly with Government servants in cases of corruption in the discharge of their official duties if the cases of such Government servants are referred to the tribunal.
