Section 440 in Bihar Board's Miscellaneous Rules, 1958
440. Removal of officers from service.
- No steps will however, be taken to remove an officer from service until he has been given an opportunity by warning and censure to effect an improvement, and the essential condition of security of tenure will be sufficiently guaranteed by providing that no officer shall be retired until he has had full notice of the grounds on which inefficiency is alleged against him and of being heard in his defence.The State Government will be prepared to consider proposals for the grant to all officers compulsorily retired of a pension which would ordinarily be adjusted in accordance with the scale of invalid pensions admissible to members of the service who are forced to retire prematurely on account of ill health. The pension to be granted, however, on retirement on these grounds will not be defined by any precise account rules, and the local Government will reserve to themselves in any given instance the right to determine its account on a full consideration of the merits of the particular case.
