Section 2 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
2. Definitions.
(1)In these rules, unless there is anything repugnant in the context, the words and expressions not defined in these rules shall have the same meaning assigned to them in Part I of the Coimbatore Corporation Service Rules, 1981.(2)"Appellate authority" means the authority competent to entertain and pass orders setting aside or confirming or modifying an original order of the disciplinary authority imposing any of the penalties specified in rule 3 or the Government on any member of the service.(3)"Disciplinary authority" means the authority competent to impose any of the penalties specified in rule 3 on any member of the service.Explanation. - Where an appellate authority passes an original order imposing any of the penalties specified in rule 3, he shall, in respect of that order, be deemed to be the disciplinary authority.
