(a)Ordinary cases of dismissal of non-gazetted officers need not he notified in the Official Gazette. The dismissal of public servants shall be notified in the Official Gazette only in the following cases, viz. - (1) when it is necessary to notify the public of the removal from service of an officer, whether because his appointment was previously gazetted on from any other cause, and (2) when it is specially desired to exclude from re-employment in the service of the Crown a public servant who has been dismissed for heinous offence, such as fraud or falsification of accounts.(b)The reason for the dismissal of a public officer should not be stated in the notification regarding his dismissal, even in casts in which a conviction has been obtained in a Criminal Court. It is sufficient to announce in the case of any person whose dismissal is notified in accordance with the principle laid down in clause (a) above, that the Provincial Government has dispensed with his services, except in those cases in which the cause of dismissal constitutes a disqualification under the terms of the law regulating the tenure of a particular appointment, and it is for this reason necessary to couple with the announcement of the dismissal a statement of the grounds upon which it has been ordered.
