Section 8(6) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(6)The requirement of sub-rule (2) shall not apply where; it is proposed to impose on a member of the service any of the penalties mentioned in rule 3 on the basis of the facts, which have led to his conviction by a Court Martial or where the member of the service has absconded or where it is for other reasons impracticable to communicate with him.
