Section 14 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
14. Procedure to be followed by the Appellate Authority.
(1)In the case of an appeal against an order imposing any of the penalties specified in rule 3, the appellate authority shall consider-(i)whether the facts on which the orders was based have been established;(ii)Whether the facts established afford sufficient ground for taking action; and(iii)whether the penalty is excessive, adequate or inadequate; and(iv)after such consideration, shall pass such orders as it thinks proper.(2)Any error or defect in the procedure followed in imposing a penalty may be disregarded by the Appellate Authority if such authority considers for persons to be recorded in writing that the error or defect was not material and has neither caused injustice, to the member of service concerned nor affected the decision of the case.
