Section 13(iv) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(iv)[ recovery from pay of the whole, or part of any pecuniary loss caused to Government, or to a company, association or body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by Government, or to a local authority set up by an Act of Parliament or of the Legislature of a State, by negligence or breach of orders] [Substituted by G. A. Department Notification No.28655 Gen., dated 10.7.1992.].
