Section 14 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
14. Disciplinary action.
(1)The Managing Director, who is a Government servant on deputation to the Corporation, so long as he is in Government service, shall on the recommendations of the Corporation, be subject to disciplinary actions by the Government according to rules applicable to Government officer.(2)The Managing Director, who is not a Government servant, or being a Government servant he subsequently ceased to be so, shall be subject to disciplinary action by the Corporation with the approval of Government in accordance with the Regulations applicable to other officers of the Corporation.
