Section 12(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)The appointing authority or any authority to which it is subordinate or any authority empowered by the Governor or the appointing authority in that behalf may place a Government servant under suspension(a)where a disciplinary proceeding against him is contemplated or is pending, or(b)where a case against him in respect of any criminal offence is under investigation or trial.
