Section 8(1) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(1)In every case where it is proposed to impose on a member of the service any of the penalties specified in clauses (1), (2), (4),(5), (6) and (10) of rule 3, he shall be given a 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 sub-rule not apply where it is proposed to impose on a member of the service any of the penalties aforesaid on the basis of facts which have led to his conviction by a Court Martial or where the member of the service concerned has absconded or where it is for other reasons impracticable to communicate with him.
