Section 10(1) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(1)Notwithstanding anything contained in these rules or in any other rules of orders for the time being in force, the enquiring authority in charge of an enquiry into the conduct of any member or members of the staff attached to the High Court may, if he thinks fit and after obtaining special orders of the Chief Justice, enquire and dispose of cases of punishments covered by Sub-clauses (a), (d) and (a) of Clause (1) of Rule 5 in a summary manner as provided hereunder.In summary enquires, the enquiring authority may, after perusing the cause shown by the officer proceeded against and, if necessary, hearing him personally and taking such evidence as he may adduce, pass appropriate orders.
