Section 30 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
30. Requirements of Appeal.
(a)It shall be couched in polite and respectful language failing which the appellate authority may reject it.(b)It shall contain all material facts and arguments and shall be complete in itself.(c)It shall be accompanied by an attested copy of the impugned order.(d)It shall specify the relief desired.(e)It shall be submitted to the Appellate authority through proper channel within 60 days from the date of receipt of the order of punishment.(f)An appeal preferred through proper channel under sub-clause (e) above shall be forwarded without undue delay to the appellate authority with the comments of the authority through which it is submitted.(g)save as provided in these rules, no appeal shall be addressed or endorsed to or bear recommendations of any other authority or person. A defiance of this rule as well as any attempt to influence or canvass the appellate authority shall be deemed as breach of discipline, rendering the appeal liable to rejection and the member is liable for punishment for breach of discipline.(h)In any case, where the appellate authority considers that the punishment imposed by the disciplinary authority is not commensurate with gravity of charges established, bearing in mind the general discipline can suo motu enhance or reduce or set aside or revert for re-enquiry of the punishment imposed by the Disciplinary authority.
