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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(1)The authority competent to impose the penalties specified in clauses (1), (2), (4) and (5) of rule 3 on a member of a service other than those holding posts in any of the categories in the Tamil Nadu Municipal Engineering and Water Works Service shall be the Commissioner of the Municipality concerned.