Section 8(4) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(4)Any representation in this behalf submitted by the member of the service charged shall be taken into consideration before final orders are passed, provided that such representation shall be based only on the evidence adduced during the enquiry.Explanation. - An opportunity to show cause against the imposition of any of the penalties Permanent employees referred to in sub-rule (2) shall be given, after the authority competent to impose the penalty arrives at the provisional conclusion in regard to the penalty to be imposed, either by such authority in rank or under his direction by a subordinate authority who is superior in rank to the member of the service on whom it is proposed to impose the penalty.
