Section 8(5) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(5)The requirements of sub-rule (2) shall not apply where it is proposed to impose on a member of the service any such penalty as is referred to therein on the basis of the facts which have led to his conviction is in a criminal Court (whether or not he has been sentenced by such Court to any imprisonment), but he shall be given a reasonable opportunity of making any representation that he may desire to make and such representation, if any shall be taken into consideration before the order imposing the penalty is passed.
