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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(6) in The Orissa Government Servants' Conduct Rules, 1959

(6)When a Government servant is appointed or transferred to a post of such a nature as to involve him in the breach of any of the provisions of Sub-rule (4) or Sub-rule (5) he shall forthwith report the circumstances to the Government, and shall thereafter act in accordance with such orders as may be passed by the Government.