Section 24 in The Public Servants (Inquiries) Act, 1850
24. Saving of enactments as to dismissal of certain officers—Commission under Act for their trial.—
Nothing in this Act shall be construed to repeal any Act or Regulation in force for the suspension or dismissal of Principal and other Sadr. Amins. or of Deputy Magistrates or Deputy Collectors, but a commission may be issued for the trial of any charge against any of the said officers, under this Act, in any case in which the Government shall think it expedient.
