Section 25(1) in The Orissa Grama Rakshi Rules, 1969
(1)Appeal against an order passed by the Appointing Authority shall lie with the Director-General and Inspector-General of police if preferred within 30 days from the date of order. The appeal petition shall be submitted in duplicate. The original petition shall be submitted directly to the Director-General and Inspector-General of police while the duplicate thereof shall be sent through the Officer-in-charge of the police-station.
