Section 10(2) in The Tamil Nadu Village Servants Service Rules, 1980
(2)The grounds on which any order shall be annulled, modified, reversed or remitted for re-consideration shall be as follows:-(i)if the order is incorrect, or is vitiated by illegality or material irregularity or impropriety or obvious error resulting in miscarriage of justice or want of jurisdiction, or(ii)the authority concerned had failed to exercise the jurisdiction vested in it under the rules or had exceeded such jurisdiction:Provided that no order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of making his representation against such order.
