Section 10(2) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(2)When in the course of a summary enquiry it appears to the enquiring authority that the case is one which is of a character which renders it undesirable that it should be conducted summarily, the enquiring authority may place the matter before the Chief Justice and upon his special orders proceed to reconduct the enquiry under the regular procedure.
