Section 26 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
26. Submission of Appeals.
- Every appeal shall be submitted to the authority which made the order appealed against :Provided that, if such authority is not the head of the office in which the appellant may be serving or if he is not subordinate to the head of such office, the appeal shall be submitted to the head of such office who shall forward it forthwith to the said authority :Provided further that a copy of the appeal may be submitted direct to the appellate authority.
