Section 14(4) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(4)Notwithstanding anything contained in this Rule-(a)no penalty specified in Clauses (vi) to (ix) of Rule 13 shall be imposed by any authority lower than the appointing authority;(b)where a Government servant, who is a member of a service or is substantially appointed to any Civil Post, is temporarily appointed to any other service or post and the authority which would have been competent under Sub-rule (2) to impose upon him any of the penalties specified in Clauses (vi) to (ix) of Rule 13 had he not been so appointed to such other service or post is not subordinate to the authority competent to impose any of the said penalties after such appointment, the latter authority shall not impose any such penalty except after consultation with the former authority.
