Section 30 in The Madurai City Municipal Corporation Service Rules, 1975
30. Representation against supersession of the claim for promotion. - Every member of the service whose claim for promotion is passed over shall have the right to make a representation for redressal of his grievance. Such representation shall be made to the authority to which an appeal would lie against an order of dismissal passed on a full member of the class or category of the service, as the case may be and within two months from the date on which the cause of making the representation accrued. The aforesaid authority shall examine every such representation on its merits and pass suitable order.
