Section 12(1) in The Orissa Local Fund Service Rules, 1975
(1)The Chairman [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1331/15.9.1982-SRO No. 613/10.9.1982.] shall have the power to punish the employees of the service during the period of their service in the concerned Municipality and an appeal against the order of punishment passed by him shall lie as laid down in Section 76 of the Act :Provided that the State Government may, on its own motion or otherwise after calling for the records of the case, review any order passed by one disciplinary authority under Section 76 and-(a)confirm, modify or set aside the orders;(b)impose any penalty or set aside, reduce confirm or enhance the penalty imposed by the order ;(c)remit the case to the authority which made the order or any other authority directing such further action or enquiry as they consider proper in the circumstances of the case; or(d)pass such other orders as they deem fit ; provided that an order imposing or enhancing a penalty shall not be passed unless the person concerned has been given the opportunity of submitting his explanation and an enquiry is hold according to law.
