Section 4 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
4. Disciplinary authority.
- The authority competent to impose the penalties specified in clauses (1), (2), (4), (5), (6) and (1) of rule 3, on the members holding Class I and Class II posts shall be the Commissioner.The authority competent to impose the penalties specified in clauses (3), (7) to (9) of rule 3 on the members holding Class I and Class II posts shall be the Government.The authority competent to impose any of the penalties mentioned in rule 3 on the members holding Class III and Class IV posts shall be the Commissioner.
