Section 14(1) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(1)In the case of an appeal against an order imposing any penalty specified in by-law 5, the appellate authority shall consider -(a)whether the facts on which the order was based have been established;(b)whether the facts established afford sufficient ground for taking action; and(c)whether the penalty is excessive, adequate or inadequate, and after such consideration, shall pass such order as it thinks proper.
