Section 9 in The Orissa Government Rules of Business
9.
(1)Without prejudice to the provisions of Rule 7 the Minister in-charge or the Minister of State in-charge of a Department or a branch or branches thereof shall be primarily responsible for the disposal of business appertaining that department or branch.(2)Every Minister, every Minister of State, every Deputy Minister and every Secretary shall transmit to the Chief Minister all such information with respect to the business of the Government as the Chief Minister may from time to time require to be transmitted to him.
