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