Section 12 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
12. Appeals to Appointing Authority.
- A member of a service on whom any of the penalties mentioned in clauses (1), (2), (4) and (5) of rule 3 has been imposed may appeal against the order imposing that penalty to the authority competent to appoint him to the post held by him at the time when the cause for the disciplinary proceedings arose.
