Section 104 in Bihar Board's Miscellaneous Rules, 1958
104. Prosecution, dismissal and suspension of Deputy and Sub-Deputy Collectors.
- On a prima facie case being made out against a Deputy or Sub-Deputy Collector of having committed an offence as a public servant, an immediate report should be submitted to the Government and sanction of Government obtained under Section 197 of the Criminal Procedure Code before the prosecution begins. Similarly if a District Officer considers it necessary that a Deputy or Sub-Deputy Collector should be suspended he should submit an immediate report to Government through the Commissioner, but pending the orders of Government, it is open to him to relieve the officer concerned of the charge of the Department which has been placed under his control.
