Section 44(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)Without prejudice to the provisions of other Regulations, an officer/employee who commits a breach of regulations of the Corporation or who displays a negligence, inefficiency or indolence or, who knowingly does anything detrimental to the interest or prestige of the Corporation or in conflict with its instructions or who commits a breach of discipline or is guilty of any other act or misconduct or misbehaviour or, does not comply with the official norms, procedures and instructions while discharging his duties or, misbehaves with officers and employees of the Corporation, shall be liable to disciplinary proceedings and penalties as are provided in Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 as amended from time to time mutatis mutandis.
