Section 9(1) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(1)In every case where it is proposed to impose on a member of service any of the penalties in clauses (1), (2), (4) and (5) of regulation 3, he shall be given a 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:Provided that the requirements of this sub-clause shall not apply where it is proposed to impose on a member of the service any of the penalties aforesaid on the basis of facts which have led to his conviction by a Court Martial, or where the officer concerned has absconded, or where it is for other reasons impracticable to communicate with him.
