866. Cases in which criminal prosecution inexpedient. [§12, Act V, 1861].
- In the event of an officer being dismissed on account of an offence for which he is liable to be prosecuted, the reasons which render it inexpedient to prosecute the officer shall be recorded when the order of dismissal is made. Such reasons shall, unless the officer making the order of dismissal considers it inexpedient, be included in the order, of which the dismissed officer shall receive a copy.
