Section 5 in Orissa State Financial Corporation (Staff) Regulations, 1975
5. Power to interpret and implement Regulations.
- The power to interpret the Regulations vests in the Managing Director who is also hereby empowers to issue such administrative instructions as may be necessary to give effect to, and carry out the purpose of the provisions of these Regulations provided that, if as a result of any decision of the Managing Director as regards the construction of any Regulation or Regulations, an employee feels aggrieved he/she shall have a right to appeal against such decision of the Managing Director to the Board whose decision shall be final and binding on all concerned.
