Section 32 in The Orissa Khadi and Village Industries Board Regulations, 1960
32. Appeals.
- An employee of the Board may appeal against an order of suspension or an order imposing upon him any of the penalties specified in Regulation 30 to the authority specified in this behalf either in Schedule II or by a general or special order or where no such authority is specified, to the authority to which the authority imposing the immediately subordinate.
