Section 8(5) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
(5)The requirements of sub-rule (2) shall not apply where it is proposed to impose on a member of a service any such penalty as is referred to therein on the basis of the facts which have led to his conviction in a criminal court, whether or not he has been sentenced by such court to any punishment; but 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.
