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[Cites 0, Cited by 0] [Section 15(10)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(10)(ii) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(ii)The orders passed by the disciplinary authority shall be communicated to the Government servant, who shall also be supplied with a copy of the report of inquiring authority and where the disciplinary authority is not the inquiring authority, a statement of its findings together with brief reasons for disagreement, if any, with the findings of the inquiring authority, as well as a copy of the advice of the Commission, where the Commission had been consulted, and brief statement of reasons for non-acceptance of the advice of the Commission, if the disciplinary authority has not accepted such advice.