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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(6) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(6)The appointing authority shall ordinarily accept the advice of the Tribunal. If the appointing authority considers that the advice of the Tribunal should be rejected or devised the reasons for such rejection or deviation shall be submitted to the Director of Town Panchayats who shall in consultation with the tribunal pass orders.