Section 23(2)(d) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

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State of Odisha - Subsection

Section 23(2)(d) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(d)determining the pay and allowances for the period of suspension to be paid to a Government servant on his reinstatement or determining whether or not such period shall be treated as a period spent on duty for any purpose, shall lie -

(i)in the case of an order made in respect of a Government servant on whom the penalty of dismissal from service can be imposed only by the Governor, to the Governor; and

(ii)in the case of an order made in respect of any other Government servant to the authority to whom an appeal against an order imposing upon him the penalty of dismissal from service would lie.

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State of Odisha - Subsection

Section 23(2)(d) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962