Section 8 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
8.
The following penalties may, for good and sufficient reasons, be imposed by the appointing authority upon persons serving on the staff attached to the High Court :(a)Censure;(b)Withholding of increments or promotion(c)Reduction to a lower post on time-scale or to lower stage in the time-scale;(d)Recovery by deduction from pay of the whole or part of any pecuniary loss caused to the State Government by negligence or breach of orders;(e)Fine;(f)Suspension;(g)Removal from the staff attached to the High Court without a disqualification for a future employment;(h)Dismissal from the staff attached to the High Court with a disqualification for future employment;(i)Compulsory retirement from service Provided that-(1)The penalty of fine shall be imposed only on Class IV servants;(2)No person on the staff attached to the High Court shall, unless it be on the ground of conduct which has led to his conviction on a criminal charge or unless the appointing authority in writing is satisfied that it is not reasonably practicable or that it is not expedient in the interest of the institution to give such person an opportunity of showing cause, be dismissed, removed or reduced in rank until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.Explanation - (1) The discharge of a person-(a)appointed on probation during the period of probation(b)appointed otherwise to hold a temporary or officiating appointment on the expiration of the period of appointment ; or(c)engaged under a contract in accordance with the term of his contract;shall not be deemed to be a removal of dismissal within the meaning of the rule.Explanation - (1) The reversion to his original post of a person appointed on trial to a Superior post shall not be considered as reduction in rank within the meaning of this rule.
