Section 20 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
20. Provisions regarding Officers borrowed from Union or other State Government, etc.
(1)Where an order of suspension is made or a disciplinary proceeding is drawn against a Government servant whose services have been borrowed from the Union or any other State Government or an authority subordinate thereto or a local or other authority, the authority lending his services (hereinafter, in this rule, referred to as the "lending authority") shall forthwith be informed of the circumstances leading to the order of his suspension or the commencement of the disciplinary proceedings, as the case may be:Provided that in the case of the lending authority being other than the Union or a State Government, action on the basis of the second proviso to Rule 19 shall be taken.(2)In the light of findings in the disciplinary proceedings drawn against the Government servant -(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.Provided that in the event of a difference of opinion between the borrowing authority and the lending authority the service of the Government servant shall be replaced at the disposal of the lending authority.(ii)if the disciplinary authority is of the opinion that any of the penalties specified in Clauses (vi) to (ix) of Rule 13 should be imposed on him, it shall replace his services at the disposal of the lending authority and transmit to it the proceedings of the inquiry for such action as it deems necessary.
