Section 15 in The Orissa Secretariat Service (Junior) Rules, 1981
15. Conditions of service.
(1)Secretary to Department of Government will be the disciplinary authority in respect of section officers working in that Department. But in case of major penalty specified in Clause (iv) to (ix) of Rule 13 of the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 Secretary, Home Department will be the disciplinary authority.(2)The rules framed by the Government from time to time, governing the leave, pension, allowances and other conditions of service of the general State Service in Orissa, shall apply to the Officers of the service in so far as they are not inconsistent with these rules.
