833. Cases in which proceedings are not necessary.
- The above rules do not apply :-(a)where the person concerned has been judicially convicted of a criminal offence and is dismissed or otherwise punished solely with regard to the finding of the court; or(b)where on account of the fact that he has absconded or for other reasons it is impracticable to communicate with him; or(c)where from facts elicited in a criminal case brought against him, in which he has not been convicted, or in a civil suit instituted against him, it is apparent that his retention in the public service is prima facie no longer desirable. These facts may be used as the basis of an order calling on him to show cause why he should not be punished by dismissal or otherwise. In such case the office concerned should have an opportunity of submitting his defence and he should not be precluded from tendering such further evidence in support of his case, as he may see fit to produce.(Board's Rules, Article 170.)
