Section 24 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
24. Revision petition to Government.
(1)Where the original order imposing any of the penalties specified in regulation 3 has been imposed on a member of the service by the State Government, such member may, within two months of the date on which the order is communicated to him, submit a revision petition to the Government against the order. In disposing of such petition, State Government shall, as far as possible, follow the procedure prescribed for dealing with appeals and on any of the grounds specified below: -(a)that the order was not passed by the competent authority;(b)that a reasonable opportunity of defending himself was not given;(c)that the punishment is excessive or unjust;(d)discovery of new matter or evidence, which, the appellant alleges and proves to the satisfaction of the Government was not within his knowledge or could not be adduced by him before the order imposing the penalty was passed;(e)evident error or omission, such as, failure to apply the law of limitation or an error of procedure apparent on the face of record.(2)the petition for review which does not satisfy any of the above grounds shall be summarily rejected.
