Section 12 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
12. Appeals.
- Every member of the service shall have the right of appeal against an order passed by an authority -(1)imposing on him any of the penalties specified in regulation 3;(2)discharging him in accordance with the terms of his contract, if he has been engaged on a contract for a fixed or for an indefinite period and has rendered under either form of contract continuous service for a period exceeding five years at the time when his services are terminated; and(3)reducing or withholding the maximum pension, including an additional pension/admissible to him under the rules governing pensions.
