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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(3)"Disciplinary authority" means the authority competent to impose any of the penalties mentioned in rule 3 on any member of a service.Explanation: - Where an appellate authority passes an original order imposing any of the penalties specified in rule 3, he shall, in respect of that order, be deemed to be a disciplinary authority.