Section 6 in Tamil Nadu Panchayats (Appointment of Common Officer or Servant For Two or More Village Panchayats) Rules, 1999
6. Power of the Inspector.
- If any of the village panchayats concerned is not satisfied with the exercise of the powers referred to in rule 5 by the executive authority specified under the rule, the panchayat first mentioned may refer the matter to the Inspector whose decision on such reference shall be final.
