Section 22(3) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(3)Notwithstanding anything contained in Sub-rule (1) and (2), an appeal against an order in a common proceeding held under Rule 17 shall lie to the authority to which the authority functioning as the disciplinary authority for the purpose of that proceeding is immediately subordinate.Explanation - In this rule the expression 'member of an Orissa Civil Service' includes a person who has ceased to be a member of that service.
