2. Articles 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 misbehavior by any person n the service of the Government, non-removable from his appointment without the sanction of the Government, it may cause the substance of the imputations to be drawn into distinct articles or charge, and may order a formal and public inquiry to be made into the truth thereof.