Section 16(5) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(5)All or any of the provisions of sub-rules (2) and (3) may, in exceptional cases, and for special and sufficient reasons to be recorded in writing, be waived where there is difficulty in observing the requirements of these sub-rules and the requirements can be waived without injustice to the person charged.
