Section 15 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
15. Powers of Executive Authority, District Town Panchayat Officers and Director of Town Panchayats to decide certain matters.
(1)The executive authority shall decide all matters relating to discharge or reversion of personnel on abolition of posts and re-employment of discharged personnel and any other matters relating to conditions of service of the establishment under town panchayats not dealt with in these rules in consultation with the Town Panchayat Officer concerned.(2)The District Town Panchayat Officer may on a reference made to him under sub-rule (1) or suo motu call for the connected papers relating to any establishment matters from the executive authority of the town panchayat and pass such orders as he deems fit. Such order shall be carried out by the executive authority.(3)The order passed under sub-rule (2) by the District Town Panchayat Officer shall be subject to such special or general orders as may be issued by the Director of Town Panchayats in any particular case or class of cases as the case may be.(4)Notwithstanding anything contained in these rules, the Government may either on application or suo motu call for and examine any of the records relating to the establishment of the town panchayat and pass such orders as the Government may think fit.
