Section 9(5) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(5)The requirements of sub-clause (2) shall not apply where it is proposed to impose on a member of the service any such penalty as is referred to therein on the basis of the facts which have led to his conviction in a Criminal Court (whether or not he has been sentenced by such Court to any punishment), but 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 the penalty is passed.
