Section 36(2) in U.P. Zila Panchayats Service Rules, 1970
(2)Sub-rule (1) shall not apply-(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has held to his conviction on a criminal charge ; or(b)where the authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for some reason, to be recorded by that authority in writing, it is not reasonably practicable to observe the prescribed procedure; or(c)where the State Government is satisfied and directs accordingly that in the interest of the security of the State it is not expedient to observe the prescribed procedure.
