Section 2 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
2. Definitions.
(1)In these regulations, unless there is anything repugnant in the context, the words or expressions shall have the same meaning assigned to them in the Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Regulations;(2)"Appellate authority" means the authority competent to entertain and pass orders setting aside or confirming or modifying an original order of a disciplinary authority imposing any of the penalties specified in regulation 3 on any member of the establishment;(3)"Disciplinary authority" means the authority who passes an original order imposing any of the penalties specified in regulation 3, he shall, in respect of that order, be deemed to be the disciplinary authority.
