Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(3) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986 (3)The authority competent to impose any of the penalties mentioned in rule 3 on the members holding Class III and IV posts shall be the Commissioner.
