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State of Odisha - Section

Section 33A in Orissa State Financial Corporation (Staff) Regulations, 1975

33A. [ Application of the Government Servant Conduct Rules of the Government of Orissa to the employees of the Corporation [Inserted vide O.G.E. No. 1099, dated 28.7.1989.]

- All the provisions of Government Servant Conduct Rules of the Government of Orissa as amended from time to time shall, mutatis mutandis, be applicable to the employees of the Corporation and any contravention of the said rules shall make the employees concerned liable to penalties enumerated in Regulation 44 of the O.S.F.C. Regulation, 1975.In case there is any conflicting provisions in the Regulations in this chapter, the provisions of this Regulation shall prevail, and, save as above the provisions in other regulations shall be in addition to and not in derogations of the provisions of this Regulations.]