Section 22(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)A member of an Orissa Civil Services [Group-C] [Substituted by G.A. Department Notification No. 17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.], or an Orissa Civil Service, [Group-D] [Substituted by G.A. Department Notification No. 17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.], may appeal against an order imposing upon him any of the penalties specified in Rule 13 to the authority specified in this behalf either in the schedule or by a general or special order or, where no such authority is specified, to the authority to which the authority imposing the penalty is immediately subordinate.
