Section 29 in Tamil Nadu Municipal Service Rules, 1970
29. Representation against supersession of claim for promotion. - Every member of a service whose claim for promotion is passed over shall have the right to make a representation for redressal of his grievance. Such representation should be made to the authority to which an appeal would lie against an order of dismissal passed on a full member of the service, class or category, as the case may be, and within six months from the date on which the cause for making the representation accrued. The aforesaid authority shall examine every such representation on its merits and pass suitable order.
