Section 24(c) in The Orissa Grama Rakshi Rules, 1969
(c)If the Grama Rakshi offers his explanation called for under Clause (d) he shall submit the same to the Officer-in-charge of the police-station who shall forward it to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. [The Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall, forward the paper with his comments to the [Superintendent of Police of the district.] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] In case the Grama Rakshi desires to be heard in person, he shall be given an opportunity to appear before the said [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] at a date and time to be specified by the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] and submit his explanation, if any, to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] though the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.], The final orders passed by the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall be communicated to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] who in turn will cause it to be communicated to the Grama Rakshi through the Officer-in-charge of the police-station.
