- The dismissal of public servants should be notified in the Bihar Gazette only in the following cases, viz., (1) when it is necessary to notify the public of the removal from service of an officer, whether because his appointment was previously gazetted, or from any other cause, and (2) when it is specially desired to exclude from re-employment in the service of Government and public servant who has been dismissed for a heinous offence such as fraud or falsification of accounts.(Board's Rules, Appendix I.)
