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State of Tamilnadu - Section

Section 19 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

19. Powers of appellate authority or Government when no appeal is preferred.

- The authority, by whom an order imposing a penalty specified in by-law 5 may be reversed or altered in cases in which no appeal is preferred, shall be the appellate authority prescribed in these by-laws or the Government.