Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(9) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962 (9)The disciplinary authority shall, if it is not the inquiring authority, consider the record of the inquiry and record its findings on each charge.
