Section 21 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
21. Forwarding of appeal and list of appeals withheld to the appellate authority.
(1)Every appeal which is not withheld under these rules shall be forwarded to the appellate authority by the authority from whose order the appeal is preferred with an expression of opinion.(2)A list of appeals withheld under rule 18, with the reason for withholding them, shall be forwarded half-yearly by the withholding authority to the appellate authority.
