Section 66 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
66. Appeal or review.
(1)Where no specific provision for appeal or review is made in this Act, or in the special rules against any order passed under the said rules for redressal of grievances, an appeal or review, as the case may be, shall lie to the authority to which an appeal or review petition would lie against an order of dismissal.(2)An appeal or review under sub-section (1) shall be preferred within two months from the date of receipt of the orders by the appellant on the review petitioner, as the case may be.(3)Every appeal or review under sub-section (1) shall be disposed of within four months from the date of the receipt of the appeal or review petition.(4)The appellate or reviewing authority may issue interim directions as it deems fit, pending final decision thereon in order to avoid any irreparable loss to the appellant or review petitioner or to avoid administrative inconvenience.
