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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(6)(ii) in The Tamil Nadu Village Servants Service Rules, 1980

(ii)On receipt of the appeal under clause (i), the District Collector shall call for a report and connected records from the competent authority and, after giving a reasonable opportunity of being heard to the appellant, pass an order on the appeal.