Section 8(2) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(2)In every case where it is proposed to impose on a member of the service any of the penalties specified in causes (3), (7), (8) and (9) of rule 3, the grounds on which it is proposed to take action shall be reduced to the form of a definite charge or charges which shall be communicated to the member of service charged together with a statement of the allegations on which each charge is based and of any other circumstances which it is proposed to take into consideration in passing orders in the case. The member of the service so charged shall be required, within a reasonable time, to put in written statement of defence and to state whether he desires an oral inquiry or to be heard in person. The member of the service so charged shall be entitled to cross examine the witnesses to girl-guidance in person and to have such intervals called as he may wish, provided that the authority conducting the inquiry may, for special and sufficient reason to be recorded in writing, refuse to call witness whether or not the member of the service charged desired or had an oral inquiry he shall be heard in person at any stage if he so desires before passing final orders. A report of the inquiry or personal hearing as the case may be, shall be prepared a by the authority holding the enquiry or personal hearing, whether or not such authority is competent to impose the penalty. Such report shall contain a sufficient record of evidence, if any, and a statement of the findings and the grounds thereof.
