Section 167(iv) in Bihar Board's Miscellaneous Rules, 1958
(iv)The full procedure indicated above need not be followed in the case of a probationer discharged in the circumstances described in explanation II to Rule 2 of the Subordinate Service Discipline and Appeal Rules, 1935, or the corresponding provisions in the Civil Services (Classification, Control and Appeal) Rules. In such cases it will be sufficient if the probationer is given an opportunity to show cause in writing against the discharge after being apprised of the grounds on which it is proposed to discharge him and his reply against the discharge duly considered before orders are passed.
