Section 9(1) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(1)In every case, where it is proposed to impose on a member of a service, any of the penalties specified in clauses (i), (ii), (iii), (v) and (vi) of by-law 5, he shall be given reasonable opportunity of making any representation that he may desire to make and such representation, if any, shall be taken into consideration before the order imposing the penalty is passed:Provided that the requirements of this clause shall not apply where it is proposed to impose on a member of a service any of the penalties aforesaid on the basis of facts which have led to his conviction by the Court martial I or where the officer concerned has absconded or where it is for other reasons impracticable to communicate with him.
