Section 15(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)Without prejudice to the provisions of the Public Servant (Inquiry) Act, 1950, no order imposing on a Government servant any of the penalties specified in Clauses (vi) to (ix) of Rule 13 shall be passed except after an inquiry held as far as may be in the manner hereinafter provided.
