77A. [ Procedure relating to disciplinary action. [Inserted vide Orissa Act No. 2 of 1992 w.e.f. 22.11.1991.]
- The procedure laid down in the Orissa Civil Service (Classification, Control and Appeal) Rules, 1962, in so far as they are not inconsistent with this Act, shall mutatis mutandis apply to the officers and servants of every Municipality on whom the Chairperson of the Municipality is empowered under Section 76 to impose punishments.]
