Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(b) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(b)in all other cases to the District Town Panchayat Officer: Provided that the appellate authority may, in the case of any technical staff of the public health, water supply or Town Planning Establishment consult the Director of Health and Family Welfare, the Chief Engineer, Tamil Nadu Electricity Board, Tamil Nadu Water Supply and Drainage Board, or the Director of Town and Country Planning as the case may be, before final orders are passed on their appeals.