Section 8(8) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(8)All or any of the provision of sub-rules (1) and (2) may, in exceptional cases, for special and sufficient reasons to be recorded in writing, be waived where there is difficulty in observing exactly the requirements of the said sub-rules and these requirements can be waived without injustice to the member of the service charged. If any question arises whether it is reasonable or 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 in rank, as the case may be, shall be final.
