Section 13 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
13. Appeal to Government.
- Notwithstanding anything contained in rule 12, where an original order imposing specific penalty on a member of the service has been passed by the appellate authority in exercises of the powers conferred by rule 5, an appeal against such orders shall lie only to the State Government:Provided that where the appellate authority who has passed the original order imposing the penalty happens to be the State Government, the member of the service aggrieved by the order may prefer a revision petition to the State Government to re-consider the order. The State Government shall, thereupon review the records of the case and pass such orders thereupon as it may appeal to them to be just or expedient.
