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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(5)The fact that a disciplinary authority has dropped a charge against a member of a service as not proved shall not debar the appellate authority from reviving it for reasons to be recorded in writing and taking suitable action on the charge so revived.