Section 6 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
6. Disciplinary authority in respect of persons promoted or transferred.
- Where a person has been promoted or transferred from a class or category of a service to a higher class or category of such service, no penalty shall be imposed upon him in respect of his work or conduct while he was a member of the class or category from which he was promoted or transferred, except by an authority competent to appoint him to the class or category to which he has been promoted or transferred.
