Section 30A in The Orissa Government Servants' Conduct Rules, 1959
30A. [ [Inserted vide Orissa Gazette No. 41/III-A, dated 25.10.1996.]
(1)Every Government servant shall intimate his residential and postal address and changes, if any, to the Head of Office/Department.(2)It shall be the duty of the Government servant to make adequate arrangement for receipt of letters addressed to him at his residential address during his absence. Any letter sent by special messenger or service effected by properly addressing, prepaying and posting by registered post, in the address intimated by him shall be deemed to have been duly delivered or served to him, if the letter returns with the postal remark, that the addressee refused to receive the letter or that the addressee is not found or otherwise not available, or any other similar endorsement or he refuses to receive any letter sent by special messenger, such omission, lapse or commission or conduct, as the case may be on the part of Government servant shall be treated as gross misconduct.]
