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State of Tamilnadu - Section

Section 7 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

7. Disciplinary authority in respect of members of the service reduced or reverted.

- Where a member of the service had been reduced or reverted from Class II to Class III, no penalty shall be imposed upon him in respect of his work or conduct while he was a member of the class from which he was reverted or reduced except by an authority competent to impose the penalty upon a member of Class II.