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State of Tamilnadu - Section

Section 14 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

14. Cancellation or modification of punishments.

- The executive authority of a town panchayat shall not cancel or modify any order of punishment whether passed by himself or by any of this predecessors in office without the previous sanction of the appellate authority referred in sub-rule (2) of rule 7.