Section 9 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
9.
The rules or orders regulating enquiries into allegations against Government servants in the service of the Government of Orissa shall apply with the necessary modifications and adaptations to be issued separately by the Court to enquires into the conduct of members of the staff attached to the High Court :Provided, however, that an order of suspension pending enquiry shall not be passed without the previous approval of the Chief Justice.
