Section 870(a) in Police Regulations, Bengal , 1943
(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.
