Section 13 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
13. Procedure for forwarding appeals.
(1)Every appeal which is not withheld under these rules shall be forwarded to the appellate authority by the authority from whose order the appeal is preferred.(2)A list of appeals withheld under rule 11 with the reasons for withholding them shall be forwarded quarterly by the withholding authority to the appellate authority.(3)The appellate authority may call for any appeal admissible under these rules, which has been withheld by subordinate authority and pass such order thereon as it thinks fit.
