Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(3)(ii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970 (ii)it should not relate to the adequacy of the explanation or the quantum of penalty to be imposed;