Section 8(6) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(6)The requirement of sub-rule (2) shall not apply where it is proposed to impose on a member of the service any of the penalties mentioned in Rule 13 on the basis of the facts which have led to his conviction by a Court martial or where the member of the service has absconded where it is for other reasons impracticable to communicate with him.
