Section 3A(3) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(3)The removal of a person from the services of a town panchayat shall not disqualify a person from future employment but the dismissal of person from the said service shall ordinarily disqualify a person from future employment.B. Authority competent to impose the penalties. - The authority competent to impose the penalties shall be the executive authority or the appointing authority notified under rule 29 of the Tamil Nadu Town Panchayat (Establishment) Rules, 1988, as the case may be,
