Section 20A in The Orissa Government Servants' Conduct Rules, 1959
20A. [ [Inserted vide Notification No. 14811-Gen./27.8.1970.]
A Government servant who is arrested due to involvement in criminal proceedings or otherwise shall intimate the facts leading to his arrest immediately to his appointing authority to whom he is subordinate.] [Substituted vide Notification No. 6883-Gen./12.5.1973.]
