Section 23(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)A Government servant may appeal against an order which -(a)denies or varies to his disadvantage his pay, allowances pension or other conditions of service as regulated by any rules or by agreement; or(b)interprets to his disadvantage the provision of any such rules or agreement,to the Governor if the order is passed by the authority which made the rules or agreement, as the case may be, or by any authority to which such authority is subordinate, and to the authority which made rules or agreement, if the order is passed by any other authority.
