Section 21 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
21. Forwarding of appeal and list of appeals withheld to the appellate authority.
(1)Every appeal which is not withheld under these regulations shall be forwarded to the appellate authority by the authority from whose order the appeal is preferred with an expression of opinion.(2)A list of appeals withheld under regulation 18 with the reasons for withholding them shall be forwarded half-yearly by the withholding authority to the appellate authority.
