Section 20(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)Where an order of suspension is made or a disciplinary proceeding is drawn against a Government servant whose services have been borrowed from the Union or any other State Government or an authority subordinate thereto or a local or other authority, the authority lending his services (hereinafter, in this rule, referred to as the "lending authority") shall forthwith be informed of the circumstances leading to the order of his suspension or the commencement of the disciplinary proceedings, as the case may be:Provided that in the case of the lending authority being other than the Union or a State Government, action on the basis of the second proviso to Rule 19 shall be taken.
