Section 9(5) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(5)The requirements of clause (2) shall not apply where it is proposed to impose on a member of a service any of the penalties mentioned in by-law 5 on the basis of the facts which have led to his conviction by a Court martial or where the person has absconded or where it is for other reasons impracticable to communicate with him.
