836. Reason for dismissal only to be notified in certain cases.
- The reason for the dismissal of a public officer should not be stated in the notification regarding his dismissal, even in cases in which a conviction has been obtained in a criminal court. It will be sufficient to announce in the case of any person whose dismissal is notified in accordance with the principal laid down in the preceding article that Government have 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.(Board's Rules, Appendix I.)
