It shall not be necessary for the Governor to consult the Commission, -(a)in any case where the Governor proposes to make an order of dismissal, removal or reduction in rank after being satisfied that such action is necessary in the interest of the security of the State; and(b)in any case where the Governor proposes to make an order under Rule 3 of the Bihar Civil Services (Safeguarding of National Security) Rules, 1961.]
