Section 12(a) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(a)Where the penalties mentioned in clauses (1), (2), (4), (5), (6) and (10) of rule 3 have been imposed by the Commissioner on a member of the service holding Class I and Class II posts, the appeal shall be to the Government. Where the penalties mentioned in clauses (3), (7), (8) and (9) of rule 3 have been imposed by the Government on a member of the service holding Class I or II post, such member of the service may, within two months on the date on which the order is communicated to him, submit a revision petition to the Government against the order. In disposing of such petition, the Government shall be, as far as possible, follow the procedure prescribed for dealing with appeals.
