Section 10 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
10. Order of punishment to state grounds and to be communicated.
(1)All orders of punishment shall state the grounds on which they are based and shall be communicated in writing to the member of the service against whom they are passed.(2)Every order, notice and other process made or issued under these rules, shall be served in person on the member of the service concerned and sent to him by registered post acknowledgment due or if such member of the service is not found, by leaving it at his last known place of residence or by giving or tendering it to an adult member of his family or if none of the means aforesaid is available by affixing it in some conspicuous part of his last known place of residence.
