Section 18 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
18. Special Procedure in certain cases.
- Notwithstanding anything contained in Rules 15, 16, and 17 -(i)where a penalty is imposed on a Government servant on the ground of conduct which has led to his conviction on a criminal charge; or(ii)where the disciplinary authority is satisfied for reasons to be recorded in writing by that authority that it is not reasonably practicable to follow the procedure prescribed in the said rules; or(iii)where the Governor is satisfied that in the interest of the security of the State it is not expedient to follow such procedure.the disciplinary authority may consider the circumstances of the case and pass such orders thereon as it deems fit :Provided that the Commission shall be consulted before passing such orders in any case in which consultation is necessary.
