Section 7(d) in Orissa State Agricultural Marketing Board Regulations, 1991
(d)An order of suspension made under this regulation may at any time be modified or revoked by the Authority which made it or is deemed to have made it or by any Authority to which that Authority is subordinate.(III)Penalties - Without prejudice to any action under the provisions of any other regulations, any employee who commits wilful breach of a regulation, or of any of his duties or displays dishonesty, negligence, inefficient, insubordination, rudeness or who knowingly, wilfully or negligently omit to do anything or does anything detrimental to the interest of the Board, or in conflict with its instructions or who commits a breach of discipline or is guilty of disobedience or of any other act of misconduct or misbehaviour shall be liable to any of the following penalties.(i)Minor Penalties-
