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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(i) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(i)if the disciplinary authority is of the opinion that any of the penalties specified in Clauses (i) to (v) of Rule 13 should be imposed on him it may, subject to the provisions of [Sub-rule (10) of Rule 15,] [Substituted by G.A. Department Notification No.13644-Gen., dated 13.6.1982.] after consultation with the lending authority pass such orders on the case as it deems necessary.