Section 7(3)(a) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

(a)The appellate authority shall consider, -

(i)Whether the facts on which the order was based have been established;

(ii)Whether the facts established afford sufficient grounds for taking action; and

(iii)Whether the penalty is excessive, adequate or inadequate; and after such consideration, shall pass such order as it thinks proper.

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