Section 9 in The Tamil Nadu Village Servants Service Rules, 1980
9. Appeals against the orders of appointment.
(1)Any person aggrieved by an order of an appointment shall be entitled to appeal to the Revenue Divisional Officer having jurisdiction within one month from the date of receipt of the order appealed against:Provided that it shall be open to the appellate authority concerned to entertain an appeal beyond the time, if the appellate authority is satisfied that the delay is due to just and sufficient causes.(2)The Revenue Divisional Officer may, pending exercise of his powers under sub-rule (1), stay the execution of any order which is the subject-matter of appeal under the said rule.(3)The decision of the Revenue Divisional Officer on an appeal under sub-rule (1) shall, subject to the provisions of rule 10, be final:Provided that no order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of making his representation against such order.
