Section 30(c) in Tamil Nadu Labour Welfare Board Service Regulations, 1989
(c)The requirement of sub-regulations (c) and (b) shall not apply where it is proposed to impose on an employee any of the penalties mentioned in regulation 26 on the basis of facts which have led to his conviction in a criminal Court or by a Court material or where the officer concerned has absconded or where it is for other reasons impracticable to communicate with him.
