Section 67(3) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(3)An application or petition referred to in sub-section (2), shall be referred to the Committee on Appeals by the administrative department concerned apprising the full facts of the case for its advice. The Committee on Appeals shall consider the same and tender its advice on the matters so referred to the Committee, for getting orders from the Government. The administrative department concerned shall, thereafter without again referring the matter to the advisory departments such as Personnel and Administrative Reforms, Law and Finance referred to in sub-section (1), subject to consultation with the Commission, where such consultation is necessary as per the Constitution and the Tamil Nadu Public Service Commission Regulations, 1954, pass order on the application or petition, as the case may be, which shall be final.
