Section 90(2) in Karnataka Municipal Corporations Act, 1976
(2)No such officer or other employee shall be punished under sub-section (1) unless he has given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him:Provided that this sub-section shall not apply,-(a)where an officer or other employee is removed or dismissed on the ground of conduct which has led to his conviction on a criminal charge; or(b)where the authority empowered to remove or dismiss such officer or other employee is satisfied that for reasons to be recorded by that authority it is not reasonably practicable to give that person an opportunity for showing cause.
