Section 25 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
25. Powers of Government to pass orders on completed disciplinary proceedings.
- Notwithstanding anything contained in these rules, the State 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:Provided that before a penalty is imposed in a case where it has not been imposed or a penalty which has been imposed is enhanced, the persons concerned should be given opportunity to show cause why the penalty should not be imposed or enhanced, as the case may be.
