Section 42(8) in The Orissa Hindu Religious Endowments Act, 1951
(8)[ An Executive Officer appointed in pursuance of a Scheme framed under this section may be removed by the appointing authority for all or any or any of the reasons specified in Section 28 and an appeal against the order of removal, if passed by the Assistant Commissioner or [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7.6.1978.], shall lie to [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] if preferred within thirty days, from the date of order.]
