Section 24 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
24. Revision petition to Government.
- Where the original order imposing any of the penalties specified in rule 3 has been imposed on a member of a service by the State Government, such member may, within two months from the date on which the order is communicated to him, submit a revision petition to the Government against the order. In disposing the petition the State Government shall, as far as possible follow the procedure prescribed for dealing with appeals.
