Section 67(2) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(2)Notwithstanding anything contained in this Act or in the special rules subject to the period of limitation specified in this regard, an application for revision of seniority under sub-section (6) of section 40, a petition for revision of list of approved candidates under section 45, or an appeal or review under section 66, in which the Government are the appointing, appellate, revisionary or reviewing authority, as the case may be, shall be disposed of as hereinafter provided.
