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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in The Orissa Local Fund Service Rules, 1975

(4)In every case referred to the District Magistrate by the disciplinary authority, the District Magistrate shall not refuse to give his approval unless he is satisfied that-
(a)the findings at the enquiry is perverse, or
(b)the penalty of removal or dismissal, as the case may be, is too severe.