Section 46 in Orissa State Financial Corporation (Staff) Regulations, 1975
46. Appellate authorities.
(1)An appeal shall lie against any orders passed by the Secretary in exercise of the powers conferred on him by or under these regulations to the Managing Director and that of the Managing Director to the Board provided that a copy of the appeal may be submitted direct to the appellate authority.(2)An application for revision or review of an original order passed by the Board shall be submitted to the Board.
