Section 9(1) in The Tamil Nadu Village Servants Service Rules, 1980
(1)Any person aggrieved by an order of an appointment shall be entitled to appeal to the Revenue Divisional Officer having jurisdiction within one month from the date of receipt of the order appealed against:Provided that it shall be open to the appellate authority concerned to entertain an appeal beyond the time, if the appellate authority is satisfied that the delay is due to just and sufficient causes.
