Section 41(2) in The Orissa Motor Vehicles Rules, 1993
(2)Notwithstanding any delegation made in favour of the Secretary or any other officer in pursuance of Sub-rule (1)-(i)the Chairman may call for any record relating to such matter, powers for disposal whereof has been delegated to the Secretary or any other officer, and dispose of the matter;(ii)subject to the orders of Chairman under Clause (i), if any, Secretary may also exercise similar powers in relation to such matters power for disposal whereof has been delegated to any other officer subordinate to him;(iii)any other officer subordinate to the Secretary may refer any matter, powers for disposal whereof has been delegated to him, to the Secretary for disposal; and(iv)the Secretary may refer, any such matter either referred to him for disposal by any other officer subordinate to him under Clause (iii) or any other matter which are to be disposed of by him under the delegation made in pursuance of Sub-rule (1), to the Chairman for disposal;
