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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(b) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(b)After the enquiry referred to in clause (a) has been completed, the competent authority shall record his findings on each charge and pass suitable final order as he deems fit by enclosing a copy of the enquiry report, if any along with the final order.