Section 8(8) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(8)All or any of the provisions of sub-rule (1) and (2) may, in exceptional cases, for special and sufficient reasons to be recorded in writing be waived whether there is difficulty in observing exactly the requirements of the said sub-rules and these requirements can be waived without in justice to the member of the service charged. If any question arises whether it is reasonably practicable to follow the procedure prescribed in sub-rule (2) the decision thereon of the authority competent to dismiss or remove such member of the service or reduce him rank, as the case may be shall be final.
