Section 24 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
24. Powers of the Government to pass orders on completed disciplinary proceedings.
- Notwithstanding anything contained in these by-laws, the Government shall have the power to call for the records relating to a disciplinary proceedings which has been completed either by the disciplinary authority or by the appellate authority and pass such orders on it as they may consider just or expedient.
