Section 30A(2) in The Orissa Government Servants' Conduct Rules, 1959
(2)It shall be the duty of the Government servant to make adequate arrangement for receipt of letters addressed to him at his residential address during his absence. Any letter sent by special messenger or service effected by properly addressing, prepaying and posting by registered post, in the address intimated by him shall be deemed to have been duly delivered or served to him, if the letter returns with the postal remark, that the addressee refused to receive the letter or that the addressee is not found or otherwise not available, or any other similar endorsement or he refuses to receive any letter sent by special messenger, such omission, lapse or commission or conduct, as the case may be on the part of Government servant shall be treated as gross misconduct.]
