Section 8(3) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(3)After the enquiry or personal hearing referred to in sub-rule (2) been completed and after the authority competent to impose the penalty has arrived at a provisional conclusion in regard to.the penalty to be imported, the member of the service charged shall be supplied with a copy of the report of the enquiring authority referred to in that clause and be called upon to show cause within a reasonable time, not ordinarily exceeding one month, against the particular proposed to be imposed.
