(2)(a)After the enquiry against the person charged has been completed and after the authority conducting the enquiry has arrived at a provisional conclusion in regard to the penalty to be imposed, the accused officer should, if the penalty proposed is dismissal, removal or reduction in rank, be supplied with a copy of the report of the enquiring authority and be called upon to show cause against the particular penalty proposed to be inflicted. He will be allowed a maximum period of one month in which to do so.(b)In cases in which the officer who will pass orders himself conducts the enquiry, he should after completion of the evidence, if he considers that the penalty, which is prima facie suitable is dismissal, removal or reduction, clearly indicate to the accused his findings on each charge and call upon him to show cause within one month against such punishment.(Board Miscellaneous Rules, 1947, Article 166.)
