834. Difference between dismissal and removal or discharge.
- There is a broad distinction between "removal" or "discharge" and "dismissal". "Removal or re-employment, but the effect of an order for dismissed officer from being employed again in public service of Government. "Removal" should be the penalty in such cases as unfitness for the duties of an office where it is not thought necessary to bar future re-employment under Government. The sanction of the State Government is required for the re-employment of a person who has been dismissed. Precaution should be taken that will prevent the inadvertent re-employment of such a person.(Board's Rules, Article 168.)
