Section 14 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
14. Disciplinary authorities.
(1)The Government may impose any of the penalties specified in Rule 13 on any Government servant.(2)[ Without prejudice to the provisions of the Sub-rule (4), any of the penalties specified in Rule 13 may be imposed on a member of a civil service or a person appointed to a civil post by the appointing authority or the authority specified in schedule or by any other authority empowered in this behalf by a general or special order of the Governor.] [Substituted by G.A. Department Notification No. 14094-Gen., dated 5.5.1988.](3)Subject to the provisions of Sub-rule (4), the power to impose any of the penalties specified in Rule 13 may also be exercised in the case of a member of a Civil Service, [Group-C] [Substituted by G.A. Department Notification No.17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.] or Civil Service, [Group-D] [Substituted by G.A. Department Notification No.17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.]-(a)if he is serving in Department of the Government, by the Secretary to the Government of Orissa in that Department.(b)if he is serving in any other office, by the head of that office, except where the head of that office is lower in rank than the authority competent to impose the penalty under Sub-rule (2).(4)Notwithstanding anything contained in this Rule-(a)no penalty specified in Clauses (vi) to (ix) of Rule 13 shall be imposed by any authority lower than the appointing authority;(b)where a Government servant, who is a member of a service or is substantially appointed to any Civil Post, is temporarily appointed to any other service or post and the authority which would have been competent under Sub-rule (2) to impose upon him any of the penalties specified in Clauses (vi) to (ix) of Rule 13 had he not been so appointed to such other service or post is not subordinate to the authority competent to impose any of the said penalties after such appointment, the latter authority shall not impose any such penalty except after consultation with the former authority.
