Section 10 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
10. Order of punishment to state grounds and to be communicated.
(a)All orders of punishment shall state the grounds on which they are based and shall be communicated in writing to the person against whom they are passed;(b)Every order, notice and other process made or issued under these rules shall be served in person on the municipal servant concerned, or sent to him by registered post, acknowledgement due, or if such person is not found, by leaving it at his last known place of residence, or by giving or tendering it to an adult member of his family, or if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of residence.
