Section 12 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
12. Appellate Authority.
(a)Where the penalties mentioned in clauses (1), (2), (4), (5), (6) and (10) of rule 3 have been imposed by the Commissioner on a member of the service holding Class I and Class II posts, the appeal shall be to the Government. Where the penalties mentioned in clauses (3), (7), (8) and (9) of rule 3 have been imposed by the Government on a member of the service holding Class I or II post, such member of the service may, within two months on the date on which the order is communicated to him, submit a revision petition to the Government against the order. In disposing of such petition, the Government shall be, as far as possible, follow the procedure prescribed for dealing with appeals.(b)Where any of the penalties mentioned in rule 3 has been imposed by the Commissioner on a member of the service holding Class III or Class IV post, the appeal shall lie to the Appeals Committee.(c)The Appointment Committee shall be the Appeals Committee.
