Section 2 in The Public Servants (Inquiries) Act, 1977
2. Article of charge to be drawn out for public inquiry into conduct of certain public servants.
- Whenever the Government shall be of opinion that there are good grounds for making a formal and public inquiry into the truth of any imputation of misbehaviour by any person in the service of the Government not removable from his appointment without the sanction of [the Government or any of the Ministers] [Substituted by Act X of 2010 for 'His Highness or any of his Minister'.], it shall cause the substance of the imputations to be drawn into distinct articles of charge, and shall order a formal and public inquiry to be made into the truth thereof.
