Section 8(5) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(5)The requirements of sub-rule (2) shall apply where it is proposed to impose on a member of the service any such penalty as is referred therein on the basis of the facts which have led to his conviction in a Criminal Court (whether or not he has been sentenced by such Court to any imprisonment), but 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.
