Section 41 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
41. Applicability of Orissa Civil Service (C.C.A) Rules, 1962 and the Orissa Service Code.
- The provisions of Rules 12, 13, 14, 15, 16, 17, 18, 19 & 20 of the Orissa Civil Services (Classification, Control & Appeal) Rules, 1962 and the provisions of the Orissa Service Code shall mutatis and mutandis be applicable to members of the service and the powers under the said rules may be exercised by the High Court except the powers of dismissal, removal, reduction in rank or termination of service of officer of the service which may be exercised by the Governor on the recommendation of the High Court.Part-IX
