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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

(2)"Appellate authority" means the authority competent to entertain and pass orders setting aside or confirming or modifying an original order of the disciplinary authority imposing any of the penalties specified in rule 3 or the Government on any member of the service.