Section 8(1) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
(1)In every case where it is proposed to impose on a member of a service any of the penalties specified in clauses (1), (2), (4), (5) and (10) of rule 3, 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 penalty is passed:Provided that the requirements of the sub-rule shall not apply where it is proposed to impose on a member of a service any of the penalties aforesaid on the basis of facts which have led to his conviction by a court martial or where the officer concerned has absconded or where it is for other reasons impracticable to communicate with him.
