Section 4(2) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
(2)The authority competent to impose any of the penalties mentioned in sub-rule (1) on a member of a service holding a post in any of the categories in the Tamil Nadu Municipal Engineering and Water Works Service shall be the Municipal Engineer.Explanation. - (i) In cases covered by sub-rule (1) if the delinquent is working in a Municipality other than the Municipality where the lapse was committed, the competent authority shall be the Commissioner of the Municipality in which delinquent was working at the time when the lapse was committed.(ii)In cases covered by sub-rule (2), if the delinquent happens to be working in a Municipality other than the Municipality where the lapse was committed, then the competent authority shall be the Municipal Engineer of the Municipality in which the lapse was committed.
