Section 7 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
7. Disciplinary authority in respect of persons reduced or reverted.
- Where a person has been reduced or reverted from a class or category of a service to a lower class or category of such service, no penalty shall be imposed on him in respect of his work or conduct while he was a member of the class or category from which he was reverted or reduced except by an authority competent to impose the penalty upon a member of such class or category, as the case may be.
