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[Cites 0, Cited by 1] [Section 75(5)] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(5)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Any employee of a common cadre of service aggrieved by any order of the competent authority relating to censure, stoppage of increment, withholding of promotion, suspension by way of punishment, reduction to a lower rank in the seniority list, or to a lower post or time scale whether in the same service or in another service or to a lower stage in a time scale, compulsory retirement, removal or dismissal, may appeal to the Registrar against such order within sixty days from the date of such order and the Registrar shall follow such procedure as may be prescribed for the disposal of the appeal.