Section 14(6) in The Tamil Nadu Village Servants Service Rules, 1980
(6)Appeal to District Collector. - (i) Any person aggrieved by the order of the competent authority passed under sub-rule (4) determining the amount payable under this rule, may prefer an appeal to the District Collector concerned enclosing a copy of the order appealed against, within thirty days from the date of receipt of the order of the competent authority.(ii)On receipt of the appeal under clause (i), the District Collector shall call for a report and connected records from the competent authority and, after giving a reasonable opportunity of being heard to the appellant, pass an order on the appeal.
