Section 7(3) in The Tamil Nadu Village Servants (Classification, Control and Appeal) Rules, 1983
(3)The grounds on which any order shall be confirmed, reduced, enhanced, set aside or remitted for re-consideration or any penalty shall be imposed where no penalty has been imposed, shall be as follows:-(i)the order is incorrect, or is vitiated by illegality or material irregularity or impropriety or obvious error resulting in miscarriage of justice or want of jurisdiction;(ii)the authority concerned failed to exercise the jurisdiction under these rules or had exceeded his jurisdiction;(iii)the punishment imposed is excessive or inadequate:Provided that no order enhancing the punishment shall be passed on any application for revision:Provided further that no order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of making his representation against such order:Provided also that no application for revision shall be made by any person aggrieved by any order passed on appeal under rule 6 against the order imposing fine as a penalty.
