Section 31 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
31. Governor's power to review.
- Notwithstanding anything contained in these rules, the Governor may, on his motion or otherwise, after calling for the records of the case, review any order which is made or is appealable under these rules or the rules repealed by Rule 33, and, after consultation with the Commission where such consultation is necessary -(a)confirm, modify or set aside the order ;(b)impose any penalty or set aside, reduce, confirm or enhance the penalty imposed by the order ;(c)remit the case to the authority which made the order or any other authority directing such further action or inquiry as he considers proper in the circumstances of the case; or(d)pass such other orders as he deems fit;Provided that -(i)an order imposing or enhancing a penalty shall not be passed unless the person concerned has been given an opportunity or making any representation which he may wish to made against such enhanced penalty;(ii)if the Governor proposes to impose any of the penalties specified in Clauses (vi) to (ix) of Rule 13 in a case where an enquiry under Rule 15 has not been held, he shall, subject to the provisions of Rule 18, direct that such inquiry be held and, thereafter, on consideration of the proceedings of such inquiry and after giving the person concerned an opportunity of making any representation which he may wish to make against such penalty, pass such orders as he may deem fit,
