Section 8 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
8. Appeal.
(1)An appeal shall lie to the Director of Public Health and Preventive Medicine, Chennai against any orders of the appointing authority imposing any of the penalties specified in regulation 3(1).(2)An appeal shall lie to the Government against an order passed under clause (1) by an officer empowered by the Government, if the order imposes a punishment where the appointing authority had not imposed a punishment or if the order enhanced the punishment imposed by the appointing authority.
