Section 170 in Bihar Board's Miscellaneous Rules, 1958
170. Orders inapplicable to persons judicially convicted.
- The provisions of clauses (i) and (ii) of the rule 166 shall not apply-(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge;(b)where the authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for some reason to be recorded in writing, it is not reasonably practicable to give to that person an opportunity of showing cause against the action proposed to be taken in regard to him;(c)where the Governor is satisfied that in the interest of the security of the State it is not expedient to give to the accused person an opportunity to show-cause against the action proposed to be taken in regard to him.Note. - If any questions arises whether it is reasonably practicable to give to any person an opportunity of showing cause under clauses (i) and (ii) of rule 166 against the particular penalty proposed to be inflicted, the decision thereon of the authority empowered to impose the penalty shall be final.
