Section 13 in The Orissa Government Rules of Business
13.
The Secretary of the department or branch concerned is in each case responsible for the proper transaction of business and the careful observance of these rules, and when he considers that there has been any material departure from them he shall personally bring the matter to the notice of the Minister in-charge or the Minister of State in-charge, as the case may be, and the Chief Secretary. The Secretary in each department or branch shall also be responsible for the due execution of sanctioned policy and for the discipline and efficiency of the administrative department or branch in his charge.
