Section 165 in Bihar Board's Miscellaneous Rules, 1958
165. Principle as regards dismissal laid down by the Court of Directors.
- The Court of Directors in their Dispatch No. 42 dated the 6th August, 1851, laid down the following principle:"We would establish it as a principle that when persons are appointed to permanent situations in any department, they should not be dismissed upon light grounds. Fraud and dishonesty, continued and wilful negligence, and all offences involving moral disgrace meet with their appropriate punishment in dismissal and our position is that in every case in which that punishment is inflicted upon just grounds the individual should be considered to be permanently excluded from Government employ."These views have been endorsed by the Government of India in Resolution No. 37-1309-1404, dated the 29th July, 1879 (vide Appendix J.).
