Section 9(7) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(7)All or any of the provisions of clauses (1) and (2) may, in exceptional cases and for special and sufficient reasons to be recorded in writing, be waived where there is difficulty in observing exactly the requirements of the said clauses and those requirements can be waived without injustice to the person charged. If any question arises whether it is reasonably practicable to follow the procedure prescribed in clause (2), the decision thereon of the authority competent to dismiss or remove such person or reduce him in rank, as the case may be, shall be final.
