Section 13(b) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
(b)A member of service on whom any of the penalties mentioned in clauses (3),(6), (7), (8) and (9) of rule 3 has been imposed may appeal against the order imposing that penalty where such an order has been passed by the Municipal Commissioner, to the Director of Municipal administration in the case of members of services holding posts in any of the categories in the Tamil Nadu Municipal General service, the Tamil Nadu Municipal Engineering and Water Works Service, the Tamil Nadu Municipal Town Planning Service, the Tamil Nadu Municipal Educational Service, Branch II of the Tamil Nadu Municipal Education Service and Branch III of the Tamil Nadu Municipal Public Health and Medical Services, and where the order has been passed by the Director of Municipal Administration to the State Government.
