Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(d) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws (d)"disciplinary authority" means the authority competent to impose any of the penalties specified in by-law 5 on any member of a service.
