Section 2 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
2. Definitions.
(1)In these regulations unless there is anything repugnant in the subject or context -(a)the words and expressions other than those defined in these regulations shall have the same meaning assigned to them in Part I of the Tamil Nadu Municipal Service Rules, 1970;(b)"appellate authority" means the authority competent to entertain and pass orders setting aside or confirming or modifying an original order of a disciplinary authority imposing any of the penalties specified in regulation 3 of these regulations on any member of the service;(c)"disciplinary authority" means the authority competent to impose any of the penalties mentioned in regulation 3 on a member of the service subject to the provisions of Regulation 4.Explanation. - (1) Where an appellate authority passes an original order imposing any of the penalties specified in regulation 3, he shall, in respect of that order, be deemed to be a disciplinary authority.(2)A member of the Tamil Nadu Public Health Service whose services are placed at the disposal of any registered company or body corporate registered or established by a special statute shall, for the purpose of these rules, be deemed to be a member of such service or deemed to hold such post in the service notwithstanding that his salary is drawn from a source other than the Municipal Fund.
