Section 35 in The M.P. Municipal Service (Executive) Rules, 1973
35. Special provisions in certain cases.
- The provisions of Rules 33 and 34 shall not apply where the penalty is imposed on a member of the service on the ground of conduct which led to his conviction on a criminal charge and in any such case the punishing authority may, after consideration of the case, pass such orders thereon, as it deemed fit.
