Section 8 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
8. Special procedure
. (1) Nothing in rule 7 shall apply in a case where-(i)a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge; or(ii)the authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for reasons to be recorded in writing, it is not reasonably practicable to hold such inquiry, or(iii)it is decided with the approval of the Government that in the interest of the security of the State it is not expedient to hold such inquiry.(2)If any question arises whether it is reasonably practicable to give any person an opportunity of showing cause under clause (ii) of sub-rule (1) the decision thereon of the authority empowered to dismiss or remove such person or to reduce him in rank shall be final.
