Section 55 in The Bihar School Examination Board Regulations, 1964
55.
In some cases it may not be necessary or possible to take all the steps prescribed in Regulation 54 as for instance when an order of suspension or an order based on facts which have led to his conviction in a criminal court, is passed or when the increments of an employee are stopped or when an employee is reverted from an officiating post or from an appointment on probation. If however, any punishment is imposed, the order imposing it must invariably be in writing and if a departmental punishment is inflicted for a criminal offence, the reasons for not prosecuting the offender must be recorded either in the order of punishment or separately.
