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State of Tamilnadu - Section

Section 4 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

4. Disciplinary authority.

(1)The authority competent to impose the penalties specified in clauses (1), (2), (4), (5), (6) and (10) of rule 3 on the members holding Class I and II posts shall be the Commissioner.
(2)The authority competent to impose the penalties specified in clauses (3), (7) to (9) of rule 3 on the members holding Class I and Class II posts shall be the Government.
(3)The authority competent to impose any of the penalties mentioned in rule 3 on the members holding Class III and IV posts shall be the Commissioner.