Section 51A(4) in The Madras City Police Act, 1888
(4)Any person aggrieved by an order of the Commissioner under sub-section (1) or sub-section (1-A)may, within thirty days from the date of such order, appeal to the State Government who may, after considering all the circumstances of the case, confirm, vary or rescind the order. Where an appeal is preferred to the State Government under this sub-section, they may at their discretion, subject to such conditions, if any, as they may think fit to impose, stay the operation of the Commissioner's order, pending the passing of final orders on the appeal.
